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State of Uttar Pradesh - Section

Section 399 in The U.P. Co-operative Societies Rules, 1968

399.

A member of a co-operative credit society and a person who is an applicant for the membership of a co-operative credit society shall furnish to such society information about his financial position in such form as may be prescribed by the Registrar and shall inform the society forthwith whenever he transfers or alienates his immovable property.