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State of Uttar Pradesh - Section

Section 363 in The U.P. Co-operative Societies Rules, 1968

363.

Any amount received or realized as fee or otherwise under the Act and these rules, shall be deposited in State Treasury under the head specified by the State Government or the Registrar from time to time. Registrar may also specify the manner of receipt or realization of fees and other amounts and of depositing the same in the Treasury.