Section 394 in The U.P. Co-operative Societies Rules, 1968
394. [ [Substituted by Notification No.196-C/XII-CA-5-(1) 69-B, dated 15-6-1972, published in U.P. Gazette (Extraordinary), dated 20.6.1972, pages 5-10.]
No resolution passed by the general body or the Committee of Management of a co-operative society shall, without the previous sanction of the Registrar, be rescinded, altered or amended by such general body or Committee of Management, as the case may be, within six months from the date of passing of such resolution.]
