Section 364(1)(iii) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 364(1)] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(1)(iii) in The U.P. Co-operative Societies Rules, 1968

(iii)with unlimited liability, shall also maintain a register containing the property statements of members showing the assets and liabilities of each ordinary member on the date of his admission to membership, with full details of the property including Khasra number of the plots of land such statements being duly verified as often as necessary and in any case, at least once in three co-operative years.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 364(1)(iii) in The U.P. Co-operative Societies Rules, 1968