Section 29A(3)(ii) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 1] [Section 29A(3)] [Section 29A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29A(3)(ii) in The U.P. Co-operative Societies Act, 1965

(ii)A person who is a defaulting member or office-bearer of a defaulting Primary Agricultural Co-operative Credit Society shall not be eligible to be elected to the board of the society or the bank as the case may be, or continue on the Board for more than one year unless the default is cleared.

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State of Uttar Pradesh - Subsection

Section 29A(3)(ii) in The U.P. Co-operative Societies Act, 1965