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State of Uttar Pradesh - Section

Section 267 in The U.P. Co-operative Societies Rules, 1968

267.

The application for review shall, so far as it may be necessary, be disposed of by the appellate authority in such manner as may be deemed fit by it:Provided that no order prejudicial to any party shall be passed unless such party has been given an opportunity of making representation, and if necessary, also of being heard.