Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 289 in The U.P. Co-operative Societies Rules, 1968 289. The Registrar shall keep an account of all the surplus money, if any, received from the liquidators or officer or officers of the societies whose registration has been cancelled.
