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[Cites 0, Cited by 0] [Section 92A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92A(1) in The U.P. Co-operative Societies Act, 1965

(1)There shall be appointed such number of Amins and other staff as may be determined by the State Government from time to time, for collection of a process issued in the proceedings of execution of an award, order or certificate for recovery under clause (a) or clause (b) of Section 92.