Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Uttar Pradesh - Subsection

Section 117(a) in The U.P. Co-operative Societies Rules, 1968

(a)Where a Government servant is a nominated or an ex officio member of the Committee of Management of a co-operative society, he shall not vote in me matter of election of an office-bearer or a delegate of the society.