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State of Uttar Pradesh - Section

Section 365 in The U.P. Co-operative Societies Rules, 1968

365.

The Registrar may, by an order in writing, direct a co-operative society to get any or all of the account books and registers written up to such date, in such form and within such time as may be specified in the order. In case of inability or failure on the part of the society to do so, the Registrar may depute any person to assist the Secretary of the society to have the account books and registers written up.