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

State of Uttar Pradesh - Subsection

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

(ii)the disqualification laid down in clause (d) or clause (m) shall cease to operate on the expiry of five years after the payment of fine under the conviction or after he has served out the sentence under the conviction or after the order of dismissal, as the case may be;