Section 2(10)(o) in The U.P. Co-operative Societies Rules, 1968

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State of Uttar Pradesh - Subsection

Section 2(10)(o) in The U.P. Co-operative Societies Rules, 1968

(o)"District Co-operative Federation", means a central society -

(i)which is not a credit society,

(ii)which has its Head Office at the headquarters of a district,

(iii)the primary object of which is the procurement, production, processing or distribution of goods required by its member-societies or by the members of such member-societies or by the members of the societies affiliated to such member-societies, and

(iv)the majority of the members of member-societies are agriculturists.

(oo)[ "Voter" means a member/delegate entitled to vote under the Act, Rules and the Bye-laws and includes persons nominated under Section 34 of the Act or sub-rule (2) of Rule 393, as also persons co-opted under Rule 421 (b) or 450 or nominated under Rule 451 on the Committee of Management of a society and whose names appear in the final voters list of the concerned society or constituency prepared for the purpose of election] [Substituted by Notification U.P. 268/XII-C-1-78, dated 28-9-1978, published in U.P. Gazette (Extraordinary), dated 28th September , 1978];

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State of Uttar Pradesh - Subsection

Section 2(10)(o) in The U.P. Co-operative Societies Rules, 1968