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] [Entire Act] State of Uttar Pradesh - Section Section 191 in The U.P. Co-operative Societies Rules, 1968 191. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.] A Cooperative Bank shall charge interest on the lendings and pay interest on the deposits as per guidelines of the National Bank and Reserve Bank.]
