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] [Section 88] [Entire Act] State of Uttar Pradesh - Subsection Section 88(e) in The U.P. Co-operative Societies Employees Service Regulations, 1975 (e)it shall be submitted through proper channel within 30 days from the dale of receipt of order imposing the penalty:
