Section 130(1)(ii) in The U.P. Co-operative Societies Rules, 1968

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State of Uttar Pradesh - Subsection

Section 130(1)(ii) in The U.P. Co-operative Societies Rules, 1968

(ii)pending reference to and receipt of the decision of the Registrar, withhold the implementation of the resolution or the order, as the case may be, where the Secretary is satisfied for reasons to be recorded, that such a course is necessary in the interest of the society.

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State of Uttar Pradesh - Subsection

Section 130(1)(ii) in The U.P. Co-operative Societies Rules, 1968