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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Uttar Pradesh - Subsection

Section 195(a) in The U.P. Co-operative Societies Rules, 1968

(a)In the case of a co-operative society of salary or wage-earners no loan shall be advanced by the society to its members unless the member executes an agreement in favour of the society as provided in sub-section (1) of Section 40.