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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Uttar Pradesh - Subsection

Section 255(b) in The U.P. Co-operative Societies Rules, 1968

(b)Subject to the Proviso to clause (a) the Chairman or the member of the Tribunal may be re-appointed so however that the total period of continuance of that person on the Tribunal shall not [exceed six years].