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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Uttar Pradesh - Subsection

Section 440(7) in The U.P. Co-operative Societies Rules, 1968

(7)The objections and comments received under sub-rule (5) shall be considered by the Registrar on the thirteenth day of such publication and thereafter he shall finally determine the constituencies, total number of seats and the number of seats reserved for the weaker section as referred in clauses (a) to (d) of sub-rule (4).