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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Uttar Pradesh - Subsection

Section 237(c) in The U.P. Co-operative Societies Rules, 1968

(c)The summons may be served-
(i)by registered (acknowledgment due) post, or
(ii)by personal service through the secretary of the society or a member of the staff of the financing or supervising society.