Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 202] [Entire Act] State of Uttar Pradesh - Subsection Section 202(ii) in The U.P. Co-operative Societies Rules, 1968 (ii)that the rate of contribution by the society at the end of each co-operative year shall be such as is determined by the Committee of Management of the society:
