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State of Uttar Pradesh - Section

Section 176A in The U.P. Co-operative Societies Rules, 1968

176A. [ [Inserted by Notification No. 965/XLIX-1-2003-500(24)-2003, dated 28-5-2003 (w.e.f. 28-5-2003).]

A Co-operative Society may with the previous sanctions of the Registrar sell, mortgage, lease, license or otherwise alienate an immovable property for the benefit of the society:Provided that the Registrar before according sanctions to such sale, mortgage, lease, license etc. may make such enquiries or impose such conditions or restrictions on the Co-operative Society/Committee of Management or its members as the case may be, as he deems necessary.]