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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(i) in The U.P. Co-operative Societies Rules, 1968

(i)where the amendment had already been proposed by the general body of the society, but the same has not been submitted to the Registrar for registration and the Registrar considers the amendment necessary in public interest or in the interest of the society;