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State of Uttar Pradesh - Section

Section 369 in The U.P. Co-operative Societies Rules, 1968

369.

Every co-operative society shall submit copies of the statements and returns mentioned in Rules 367 and 368 to the Registrar in such from and number and by such date as may be fixed by the Registrar :Provided that in case of Primary Co-operative Societies which are members of a Central Bank, the copies of the said statements and returns shall be submitted to the Central Bank which will have the same consolidation in a form prescribed by the Registrar and shall submit the said consolidation to the Registrar.