Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 405 in The U.P. Co-operative Societies Rules, 1968 405. [ [Substituted by Notification No. 2700/XLIX-l-94-7(1)-94, dated 15.7.94.] The procedure laid down in rule 444-B shall mutatis mutandis apply for purposes of election under clause (iii) or clause (iv) of rule 404.]
