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[Cites 0, Cited by 0] [Section 85A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85A(e) in The U.P. Co-operative Societies Rules, 1968

(e)A co-operative society not covered in clause (a) to (dd) may have delegates from each member society in accordance with the bye-laws of the society and in the absence of such provisions in the bye-laws of the society the number of delegates shall be in accordance with the direction of the Registrar: