Section 444A(4)(iv) in The U.P. Co-operative Societies Rules, 1968

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State of Uttar Pradesh - Subsection

Section 444A(4)(iv) in The U.P. Co-operative Societies Rules, 1968

(iv)One Government servant nominee of State Government if the State Government is a shareholder. In case State Government is not a shareholder, the seat, meant for the nominees for the State Government shall be allocated to other elected representative on the Committee of Management according to the directions of the Registrar:

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State of Uttar Pradesh - Subsection

Section 444A(4)(iv) in The U.P. Co-operative Societies Rules, 1968