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State of Uttar Pradesh - Section

Section 413 in The U.P. Co-operative Societies Rules, 1968

413. [ [Substituted by Notification No.2700/XLIX-1-94-7(1)-94, dated 15.7.94.]

The District Assistant Registrar or the authorised officer shall make available to the District Magistrate of the district, the list of societies the term of the Committee of Management or which is due to expire, one hundred and twenty days before the expiry of term and shall request to appoint Election Officer for election in the concerned societies.]