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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Uttar Pradesh - Subsection

Section 257(a) in The U.P. Co-operative Societies Rules, 1968

(a)The memorandum of appeal to the State Government, the Tribunal or the Registrar, shall be presented by the appellant or his duly authorised agent, either in person during office hours, or shall be sent by registered post under acknowledgement.