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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(1) in The U.P. Co-operative Societies Rules, 1968

(1)A Primary Agricultural Cooperative Credit Society and any other Cooperative Society shall decide the rate of interest on lendings and deposits as per directions of the Registrar:Provided that such direction shall be issued by the Registrar according to the guidelines of National Bank and Reserve Bank, if any.]