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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Uttar Pradesh - Subsection

Section 125(4) in The U.P. Co-operative Societies Rules, 1968

(4)The Registrar may approve for appointment the candidate described as most suitable by the society and if he considers such a candidate as unsuitable, he may approve one of the other two candidates and intimate his approval to the society with reasons.