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State of Uttar Pradesh - Section

Section 73 in The U.P. Co-operative Societies Rules, 1968

73.

The Registrar, if satisfied with respect to every creditor of such Central Co-operative Society, who has objected to the reduction, that either his consent to the reduction has been obtained or his debt or claim has been paid or satisfied as provided in Rule 72, may make an order approving the reduction on such terms and conditions as the Registrar may think fit.