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[Cites 0, Cited by 0] [Section 453(5)] [Section 453] [Entire Act]

State of Uttar Pradesh - Subsection

Section 453(5)(i) in The U.P. Co-operative Societies Rules, 1968

(i)The disqualification laid down in clause (h) shall not apply to a nominated or an ex-officio member of the Committee of Management or to such co-opted member of the Committee of Management for whose co-option membership of the general body was not a condition under the bye-laws of the society;