Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(1) in The U.P. Co-operative Societies Rules, 1968 (1)No person who is an individual shall be a member of Co- operative Society which gives loans in cash or kind or both to its members, if such person is an undischarged insolvent.
