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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(4) in The U.P. Co-operative Societies Act, 1965

(4)After a co-operative society has been registered and tall such time as its secretary is appointed under sub-section (1) or for six months, whichever is earlier, the functions and duties of the secretary shall be performed by such member of the society as may be provided in the rules and the bye-laws of the society.