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State of Uttar Pradesh - Section

Section 63 in U.P. State Co-operative Societies Election Rules, 2014

63.

For holding the election the Secretary or the Managing Director of any cooperative society or any class or classes of cooperative societies, minor expenses, as essential incurred on any particular person authorized by the Commission on training or election articles in completion of election in a proper manner, the reimbursement of such expenses shall be done by the District Assistant Cooperative Election Officer with the approval of the District Cooperative Election Officer.