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State of Uttar Pradesh - Section

Section 31 in The U.P. Co-operative Societies Rules, 1968

31.

Where the Registrar issues an order for amendment of a bye-law under sub-section (1) of Section 14, the order shall contain-
(a)the text of proposed amendment;
(b)the period within which such amendment is required to be adopted by the society;
(c)reasons for proposing the amendment.