Section 130(1)(b) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 130(1)] [Section 130] [Entire Act]

State of Uttar Pradesh - Subsection

Section 130(1)(b) in The U.P. Co-operative Societies Rules, 1968

(b)any order passed by an officer of co-operative society (second para), is not covered by the objects of the society, or is in contravention of the provision of the Act, the rules or the bye-laws of the society and that in case the implementation of such resolution or order is not stayed the order of annulment of the resolution or cancellation of the order which may eventually be made by the Registrar under section 128 will become in fructuous, the Secretary shall forthwith-

(i)move the Chairman of the society in writing to refer the matter to the Registrar for his decision:

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State of Uttar Pradesh - Subsection

Section 130(1)(b) in The U.P. Co-operative Societies Rules, 1968