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[Cites 0, Cited by 0] [Article 243ZQ(2)] [Article 243ZQ] [Constitution]

Constitution Subarticle

Article 243ZQ(2)(d) in Constitution of India

(d)any officer or custodian who willfully fails to handover custody of books, accounts, documents, records, cash, security and other property belonging to a co-operative society of which he is an officer or custodian, to an authorised person; and