Legal Document View

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
[Cites 0, Cited by 0] [Section 444A(4)] [Section 444A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 444A(4)(i) in The U.P. Co-operative Societies Rules, 1968

(i)two seats in case of elected representative of member societies and one seat in case of representatives of individual members, if the representation of individual member is more than one, shall be reserved for weaker section: