Section 98(1)(c) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 3] [Section 98(1)] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(1)(c) in The U.P. Co-operative Societies Act, 1965

(c)a decision of co-operative society refusing to admit any person as a member of the society under sub-section (2) of Section 26 or expelling any member of the society under sub-section (1) of Section 27 [or an order passed under sub-section (1) of section 38 for removal of an officer from the office held by him or to disqualify him from holding any office] [Inserted by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94) ];

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 98(1)(c) in The U.P. Co-operative Societies Act, 1965