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State of Uttar Pradesh - Section

Section 18 in The U.P. Co-operative Societies Rules, 1968

18.

A copy of the resolution passed under Rule 17 shall be sent to all the members and creditors of the society along with the notice as provided in sub-section (2) of Section 11 and a copy of the resolution and the notice shall also be exhibited on the notice-board of the society and another copy thereof shall be sent to the Registrar.