Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 254] [Entire Act] State of Uttar Pradesh - Subsection Section 254(2) in The U.P. Co-operative Societies Rules, 1968 (2)The Chairman and a member shall receive dearness allowance and other allowances appropriate to their pay at the rate admissible to Group 'A' Officers of the State Government.
