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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Uttar Pradesh - Subsection

Section 173(1)(iv) in The U.P. Co-operative Societies Rules, 1968

(iv)the shares of a corporation or other body corporate in which the Central or the State Government or both hold more than fifty percent of the shares; and