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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(4) in The U.P. Co-operative Societies Act, 1965

(4)In default of action on the part of any co-operative societies as required by sub-section (3), the Registrar may make necessary amendment including deletions and additions in the bye-laws of the society.