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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(ii) in U.P. State Co-operative Societies Election Rules, 2014

(ii)In case of which general bodies consists of individual members and society members in triplicate indicating there in the name, parentage address noted in the books of society, disqualification, if any hereinafter referred to as provisional voters' list on such date as may be specified by the Commission and it shall be prepared,