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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Uttar Pradesh - Subsection

Section 156(ii) in The U.P. Co-operative Societies Rules, 1968

(ii)if it is a farming society, be permitted by the Registrar under sub-section (3) of Section 58, to enhance the percentage of dividend up to twenty per cent and reduce its contribution to "Co-operative Education Fund" up to one-tenth of the general rate mentioned in Rule 138;