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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Uttar Pradesh - Subsection

Section 255(c) in The U.P. Co-operative Societies Rules, 1968

(c)No officer shall be appointed or shall continue as the Chairman or the Member of the Tribunal if he is or becomes the Chairman, Vice-Chairman or a member of the Committee of Management of any Co-operative Society.]