Section 2(10)(h) in The U.P. Co-operative Societies Rules, 1968

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State of Uttar Pradesh - Subsection

Section 2(10)(h) in The U.P. Co-operative Societies Rules, 1968

(h)"Credit Society" means a society which has as its primary object the raising of funds to be lent to its members;

(hh)[ "Candidate" means a voter eligible under the Act, Rules and the bye-laws of the society who files nomination paper to seek election- [Inserted by Notification No. 3815/C-1-77-(5)-1977, dated 24-12-1977.]

(i)as delegate, or

(i)"Co-operative Credit and Thrift Society" means a credit society of salary earners or wage earners the bye-laws whereof inter alia provide for raising of compulsory deposits from its members;

(ii)[ "Delegate" means delegate of members or delegate of Society, as the case may be] [Inserted by Notification No. 3815/C-1-77-(5)-1977, dated 24-12-1977.];

(ii)as member of the Committee of Management, or

(iii)as Chairman and Vice-Chairman of Co-operative Society;]

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State of Uttar Pradesh - Subsection

Section 2(10)(h) in The U.P. Co-operative Societies Rules, 1968