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] [Entire Act] State of Uttar Pradesh - Section Section 121 in The U.P. Co-operative Societies Rules, 1968 121. Where an administrator is appointed under sub-section (3) or sub-section (4) of Section 35, he shall exercise all the powers of the Chairman under the Act, rules and the bye-laws.
