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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(a) in The U.P. Co-operative Societies Rules, 1968

(a)No person who has been expelled from the membership of a co-operative society under clause (b) of Rule 56 shall be admitted as a member of that society before lapse of a period of two years from the date the order of expulsion takes effect, as provided in sub- section (5) of Section 27.