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 460 in The U.P. Co-operative Societies Rules, 1968 460. [ [Substituted by Notification No. 2497/XLIX-1-2000-7(10)-95-T.C., dated 19-10-2000 (w.e.f. 19-10-2000).] The resolution for no-confidence shall be deemed to be carried, if passed by the majority of two-third of total number of the members of the Committee of Management.]
