Section 98(1)(k) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(1)(k) in The U.P. Co-operative Societies Act, 1965

(k)any order made by the Registrar on a question arising between the parties or proceedings under clauses (b) of Section 92 and of the nature referred to in Section 47 of the Code of Civil Procedure, 1908 (Act V of 1908) ;

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State of Uttar Pradesh - Subsection

Section 98(1)(k) in The U.P. Co-operative Societies Act, 1965