Section 444A(4)(iii) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 444A(4)] [Section 444A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 444A(4)(iii) in The U.P. Co-operative Societies Rules, 1968

(iii)two nominees of the State Government if the State Government is a share-holder. In case the State Government is not a share-holder, the seats meant for nominees of the State Government shall be allocated to elected representatives:

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State of Uttar Pradesh - Subsection

Section 444A(4)(iii) in The U.P. Co-operative Societies Rules, 1968