Section 31A(4)(viii) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 31A(4)(viii) in The U.P. Co-operative Societies Act, 1965

(viii)to create, subject to provisions contained in the budget of the society Class III and Class IV posts for a period of 3 months and to make, as appointing authority, recruitment thereto through the Board as provided in the regulations framed by the State Government in exercise of the powers under sub-section (2) of Section 122;

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State of Uttar Pradesh - Subsection

Section 31A(4)(viii) in The U.P. Co-operative Societies Act, 1965