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 2(10)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

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

(e)"Assistant Registrar" means a person appointed as Assistant Registrar under sub-section (2) of Section 3 and "District Assistant Registrar" means an Assistant Registrar appointed to hold charge of co-operative activities of a district;