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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Uttar Pradesh - Subsection

Section 246(b) in The U.P. Co-operative Societies Rules, 1968

(b)Any document or record tendered by a party may, on application, be returned to the party after-
(i)the disposal of appeal, if any, or
(ii)the period of filing appeal has expired and no appeal has been filed.