Section 229(1)(b) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Uttar Pradesh - Subsection

Section 229(1)(b) in The U.P. Co-operative Societies Rules, 1968

(b)In case the value of the property or the amount of claim involved in the dispute exceeds rupees two lakh but does not exceed Rupees five lakh, be made to the Deputy Registrar or the Joint Registrar of the Division as the case may be:

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State of Uttar Pradesh - Subsection

Section 229(1)(b) in The U.P. Co-operative Societies Rules, 1968