Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Uttar Pradesh - Subsection

Section 440(3) in The U.P. Co-operative Societies Rules, 1968

(3)It shall be the duty of the Secretary/Managing Director of a co-operative society to furnish all such in formations and particulars pertaining to the election to the Registrar or Election Officer as may be required by him from time to time.