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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Uttar Pradesh - Subsection

Section 156(iii) in The U.P. Co-operative Societies Rules, 1968

(iii)if it is a society of any other kind, be permitted by the Registrar to reduce its contribution to reserve fund to twenty per cent and enhance its percentage of dividend to twelve and a half per cent unless otherwise permissible under these rules.