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 47] [Entire Act] State of Uttar Pradesh - Subsection Section 47(3) in U.P. State Co-operative Societies Election Rules, 2014 (3)The provisions of sub-rule(2) shall not apply to a nominated or an ex- officio member of the Committee of Management of a cooperative society.
