Section 2(10)(k) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(10)(k) in The U.P. Co-operative Societies Rules, 1968

(k)"Consumer Stores" or "Consumer Society" means a primary society the primary object whereof is to obtain and sell to its members in retail goods generally required by its members;

(kk)[ "Delegate of Society" means an individual appointed in accordance with these rules by the members of committee of management of a co-operative society to represent it in the general body of another co-operative society to which such society is a member] [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.];

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State of Uttar Pradesh - Subsection

Section 2(10)(k) in The U.P. Co-operative Societies Rules, 1968