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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Uttarakhand - Subsection

Section 129(7) in Uttarakhand Co-Operative Societies Act, 2003

(7)Every co-operative society shall within one year of the coming into force of this Act constitute its committee of management in accordance with the provisions of this Act and the rules and in default thereof the Registrar shall in the manner prescribed constitute the committee of management.