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[Cites 0, Cited by 0] [Section 402] [Entire Act]

State of Uttar Pradesh - Subsection

Section 402(2) in The U.P. Co-operative Societies Rules, 1968

(2)For the purposes of the meeting referred to in sub-rule (1), at least fifteen days, notice mentioning the date, time, place and agenda of the meeting shall be given by the person who signed the application for the registration as the first signatory (referred to in Rule 5)].