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] [Section 96] [Entire Act] State of Uttar Pradesh - Subsection Section 96(2) in The U.P. Co-operative Societies Act, 1965 (2)A Tribunal shall consist of [* * *] [The words 'one person or' omitted by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94)] or three persons possessing such qualifications as may be prescribed.
