Section 2(10)(l) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

(l)"Decree Holder" means any person in whose favour an award or order, referred to in Section 92, has been made;

(ll)[ "Election" means election of- [Inserted by Notification No. 3815/C-1-77 (5)-1977, dated 24-12-1977.]

(i)delegates, or

(ii)member of the committee of management, or

(iii)Chairman, Vice-Chairman of a co-operative society;]

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