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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Uttar Pradesh - Subsection

Section 125(2) in The U.P. Co-operative Societies Rules, 1968

(2)If the person whose name has been submitted by the society to the Registrar under sub-rule (1) is considered by the Registrar as unsuitable, he shall intimate his objections to the society.