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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(i) in The U.P. Co-operative Societies Rules, 1968

(i)the Registrar or the State Government through the Registrar to lend for a specific period to the society on deputation or free or on contribution basis the services of any Government servant to hold the office of the Secretary of the society;