Section 2(10)(o) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 2(10)(o) in The U.P. Co-operative Societies Act, 1965

(o)"Officer of a co-operative society" means the president, vice-president, chairman, vice-chairman, secretary, member of committee of management, treasurer, liquidator, administrator or any other persons employed by a co-operative society whether with or without remuneration to carry on the business of the society or to supervise its affairs;

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State of Uttar Pradesh - Subsection

Section 2(10)(o) in The U.P. Co-operative Societies Act, 1965