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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Uttar Pradesh - Subsection

Section 261(a) in The U.P. Co-operative Societies Rules, 1968

(a)If the defect pointed out by the appellate authority is removed, or the show-cause notice is explained by the appellant to the satisfaction of the appellate authority, the latter may admit the appeal for hearing.