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State of Uttar Pradesh - Section

Section 451 in The U.P. Co-operative Societies Rules, 1968

451.

If the Committee of Management fails to fall up the vacancy by co-option under Rule 450, the Registrar may give thirty days' notice to the society to fall up the vacancy within such period and if the society fails to do so, the Registrar shall fall up the vacancy by making nomination from amongst persons qualified for the membership of the committee.