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[Cites 0, Cited by 0] [Section 31A(4)] [Section 31A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31A(4)(xi) in The U.P. Co-operative Societies Act, 1965

(xi)subject to the regulations, if any, which may be framed by the Committee of Management to enter into negotiations and sanction contracts up to the value of Rs. 5 lakhs each during the construction phase and up to Rs. 2.½ lakhs each thereafter and to do all such acts, deeds and things in the name of and on behalf of the society in relation to any of the matters aforesaid for the purposes of the society;