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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 137 in The U.P. Co-operative Societies Rules, 1968 137. Without prejudice to the provisions of Rule 91, no part of the net profits shall be appropriated except with the approval of me Annual General Meeting.
