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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(b) in The U.P. Co-operative Societies Rules, 1968

(b)The Registrar on receipt of a communication from the society under sub-rule (a) shall amend the previous address registered in the books and may require the society to notify the change in leading newspapers of the area, if he thinks such notification necessary considering the activities, membership of business relationship of the society.