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

(m)"Deputy Registrar" means an officer appointed as Deputy Registrar of Co-operative Societies under sub-section (2) of Section 3;

(mm)[ "Election Officer" means an officer of the State Government, whom the District Magistrate may appoint as Election Officer for a Co-operative Society or a class or classes of co-operative societies or for an area or areas in this behalf;] [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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