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[Cites 0, Cited by 0] [Section 444A(9)] [Section 444A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 444A(9)(a) in The U.P. Co-operative Societies Rules, 1968

(a)Twelve representatives from member-societies out of which three seats shall be reserved according to the provisions of Rule 393(1) of which one shall be reserved for Scheduled Castes or Scheduled Tribes, one for Other Backward Classes of citizens and one for woman.