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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(1) in U.P. State Co-operative Societies Election Rules, 2014

(1)If an action, as prescribed is not taken at the reasonable time by the Committee of Management against any member or members in regards to their disqualification brought to knowledge, the Commission shall have the right to direct the Registrar or the Authorized Officer to remove such disqualified member or members from the Committee of Management under section 38.