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State of Uttar Pradesh - Section

Section 200 in The U.P. Co-operative Societies Rules, 1968

200.

Save as provided under Sections 60 and 61 and the rules, no co-operative society shall enter into any transaction relating to the business of the society with any non-member, except as permissible under the bye-laws of the society or under a general or special order of the Registrar.