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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Uttar Pradesh - Subsection

Section 116(b) in The U.P. Co-operative Societies Rules, 1968

(b)No paid officer of a co-operative society shall purchase or allow any of his dependents to purchase any property of a member of a co-operative society sold for the recovery of dues of the co-operative society.