Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(10)(f) in The U.P. Co-operative Societies Rules, 1968

(f)"Assistant Registrar Incharge" means the Assistant Register appointed to hold charge of co-operative activities within a Division;
(fff)[ "Cooperative Bank" means Primary Urban Cooperative Bank, Central Urban Bank, Central/District Cooperative Bank and Uttar Pradesh Cooperative Bank.] [Inserted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]