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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Uttar Pradesh - Subsection

Section 392(a) in The U.P. Co-operative Societies Rules, 1968

(a)Where a co-operative society fails to reconstitute its Committee of Management under sub-section (7) of Section 131, the Registrar shall after affording an opportunity to the society to reconstitute its Committee of Management within the time specified by him, constitute by nomination a Committee of Management of the society from amongst such persons as under the bye-laws of the society and the rules are qualified for the membership of the Committee of Management.