Section 2(ix) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(ix)[ 'Co-operative Society' means a Co-operative Society placed under the purview of the Board by Government Notification No. 366-C/X3I-C-3-36-71, dated March 4, 1972, as amended from time to time by notifications issued under Section 122 of the Act read with Rule 389 (a) of the Rules] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983, published in U.P. Gazette, Part 1-Ka, dated 30th July, 1983.].
