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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Uttar Pradesh - Subsection

Section 120(1) in The U.P. Co-operative Societies Rules, 1968

(1)Notwithstanding anything contained in these rules the quorum for a meeting under rule 118 shall be more than one-half of the total number of members of the general body and the proposal of the Registrar shall be considered to have been passed only if it has a majority support of two-third members present.