Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Uttar Pradesh - Subsection

Section 166(iii) in The U.P. Co-operative Societies Rules, 1968

(iii)acquisition or purchase of land and buildings and construction of buildings for purposes mentioned in clause (i) (a), and also for the benefit of its members in accordance with the provisions of its bye-laws, if the society is a co-operative housing society.