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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Uttar Pradesh - Subsection Section 67(a) in The U.P. Co-operative Societies Act, 1965 (a)no order for such apportionment shall be made unless the society or person sought to be made liable to pay the costs thereunder has been afforded a reasonable opportunity of being heard
