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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Uttar Pradesh - Subsection

Section 223(a) in The U.P. Co-operative Societies Rules, 1968

(a)Within 60 days of the receipt of the note of the assessment, a co-operative society shall, without prejudice to the provisions of Rule 222, remit to the local treasury or to the Central Co-operative Bank of the district, as the Registrar may direct, the audit fee due from the society.