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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Uttar Pradesh - Subsection

Section 130(3) in The U.P. Co-operative Societies Rules, 1968

(3)Where no intimation of the decision taken by the Registrar has been received by the Secretary within thirty-five days of the date on which the reference was made, the Secretary shall not further withhold the implementation of the resolution or the order, as the case may be.]