Section 130(2)(d) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Uttar Pradesh - Subsection

Section 130(2)(d) in The U.P. Co-operative Societies Rules, 1968

(d)is covered by the provisions of Section 128, he shall direct the Secretary to continue to withhold implementation of the resolution or order, as the case may be, pending action under Section 128 and the Secretary shall act accordingly:

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State of Uttar Pradesh - Subsection

Section 130(2)(d) in The U.P. Co-operative Societies Rules, 1968