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State of Uttar Pradesh - Section

Section 60 in The U.P. Co-operative Societies Rules, 1968

60.

Where an order requiring the removal or expulsion of a member of a co-operative society is received from the Registrar under clause (a) of sub-section (2) of Section 27, the Committee of Management shall, within thirty days from the date of receipt of the order, remove or expel the member, as the case may be, in the manner laid down in Rules 57 and 58.