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[Cites 0, Cited by 0] [Section 85A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85A(f) in The U.P. Co-operative Societies Rules, 1968

(f)Where the general body of a co-operative society consists of delegates of individual members the number of delegates of individual members shall be such as may be provided in the bye-laws of the society and in the absence of such provision in the bye-laws of the society the number of delegates shall be in accordance with the direction of Registrar].