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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Uttar Pradesh - Subsection

Section 254(9) in The U.P. Co-operative Societies Rules, 1968

(9)Facility of medical treatment. - The Chairman or a member shall be entitled to medical treatment and hospital facilities as provided in the Uttar Pradesh Medical Attendance Rules, 1946 and the orders of the State Government issued in this behalf from time to time.