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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Uttar Pradesh - Subsection

Section 229(1)(d) in The U.P. Co-operative Societies Rules, 1968

(d)In case the value of the property or the amount of claim involved in the dispute exceeds Rupees Ten Lakh, the reference shall be made to the Registrar Co-operative Societies appointed under sub-section (1) of Section 3.]