Legal Document View

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
[Cites 0, Cited by 0] [Section 47(5)] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(5)(c) in U.P. State Co-operative Societies Election Rules, 2014

(c)the disqualification laid down in clause of sub-rule(1) shall not apply to a government servant nominated on the Committee of Management of a co-operative society under section 34.