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State of Uttar Pradesh - Section

Section 78 in The U.P. Co-operative Societies Rules, 1968

78.

(a)A nomination under Rule 77, shall be made by a member by signing a declaration on the form prescribed by the society or by making a statement in any book kept for the purpose by the society. When a nomination is made by signing the declaration, such declaration shall be deposited with the society during the member's life time. In either case the nomination shall bear the signature of the member making nomination and shall be attested by two witnesses.
(b)The nomination made under sub-rule (a) may be revoked or varied by any other nomination made in the manner laid down in sub-rule (a).