Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(b) in U.P. State Co-operative Societies Election Rules, 2014

(b)It shall be the duty of the Secretary or the Managing Director as the case may be of the Co-operative society concerned to deposit the amount in Bank Account specified by the Commission and by attaching the certificate of depositing the fees determined in the clause (a), he shall request for holding the election: