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State of Uttar Pradesh - Section

Section 258 in The U.P. Co-operative Societies Rules, 1968

258.

On receipt of the memorandum of appeal, the appellate authority shall endorse thereon the date of its receipt by it. The appellate authority shall, as soon as possible, examine it and satisfy itself that-
(i)the person presenting it has the authority to do so;
(ii)it is made within the prescribed time-input; and
(iii)it conforms to the provisions of the Act and the rules.