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] [Section 444C] [Entire Act] State of Uttar Pradesh - Subsection Section 444C(2) in The U.P. Co-operative Societies Rules, 1968 (2)A dispute relating to election shall be referred by the aggrieved party within forty five days of the declaration of the result.]
