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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Uttar Pradesh - Subsection

Section 156(i) in The U.P. Co-operative Societies Rules, 1968

(i)if the majority of its members are students or trainees who are likely to leave the society on the completion of their studies or training, be permitted by the Registrar to reduce allocation to Reserve Fund to ten per cent of the net profit and to enhance rate of dividend to fifteen per cent and may also be exempted from contributing to any or all of the funds mentioned under clause (c) of sub-section (2) of Section 58;