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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4) in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976

(4)It shall be within the competence of the Authority to direct the District/Central Co-operative Bank to transfer the excess amount of contribution received from the societies towards the cost of maintenance of the Centralised Service, in a Co-operative year, to the Authority for crediting to the "State Primary Centralised Service Fund"].