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State of Uttar Pradesh - Section

Section 110 in The U.P. Co-operative Societies Rules, 1968

110.

Every co-operative society shall send to the Registrar a copy of notice and agenda of the general meeting of the general body and also of the committee of management, when so required by the Registrar by general or special order. The society shall mention in the notice, its complete name, registration number and date of registration.