Section 27(2)(a) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2)(a) in The U.P. Co-operative Societies Act, 1965

(a)if the person has ceased to fulfill the qualifications required for membership, or is disqualified to be a member under this Act or the rules or the bye-laws of the society, and the co-operative society, even when required by the Registrar by order in writing fails to remove or expel him, in accordance with the provisions of sub-section (1) within thirty days. from the receipt of the order of the Registrar; or

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State of Uttar Pradesh - Subsection

Section 27(2)(a) in The U.P. Co-operative Societies Act, 1965