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[Cites 0, Cited by 0] [Section 444A(8)] [Section 444A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 444A(8)(a) in The U.P. Co-operative Societies Rules, 1968

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