Section 441(4)(ii) in The U.P. Co-operative Societies Rules, 1968

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State of Uttar Pradesh - Subsection

Section 441(4)(ii) in The U.P. Co-operative Societies Rules, 1968

(ii)in case of societies of which general body consists of individual members and society members in triplicate indicating therein the name, parentage, address noted in the books of the society, disqualification, if any (hereinafter referred to as the provisional voters' list) on such date as may be specified by the Registrar and it shall be prepared-

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State of Uttar Pradesh - Subsection

Section 441(4)(ii) in The U.P. Co-operative Societies Rules, 1968