Section 74(2)(h) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(2)(h) in The U.P. Co-operative Societies Act, 1965

(h)to get disputes covered by Chapter IX referred to arbitration and to represent the society in any arbitration proceeding to which the society is a party; (i) to carry on the business of the society so far as may be necessary for the beneficial winding up of the same;

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State of Uttar Pradesh - Subsection

Section 74(2)(h) in The U.P. Co-operative Societies Act, 1965