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] [Entire Act] State of Uttar Pradesh - Section Section 220 in The U.P. Co-operative Societies Rules, 1968 220. Every co-operative society shall be liable to pay audit fee at such rates and on such terms as may be fixed by the State Government from time to time.
