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

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State of Uttar Pradesh - Subsection

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

(u)"Near relation of a person" refers to his following relations: -

(i)wife,

(i)paid up share capital of the society;

(ii)accumulated reserve fund of the society;

(iii)any other fund of the society [other than the co-operative education fund referred to in clause (h) of sub-section (1) of Section 58] for purposes is created out of its profit; and

(iv)fund created out of Government's grants provided to the society for purposes of creation of special reserves or for creation of funds;

(ii)husband,

(iii)son,

(iv)daughter,

(v)father-in-law,

(vi)mother-in-law.

(vii)wife's sister,

(viii)wife's brother,

(ix)husband's sister,

(x)husband's brother

(xi)father,

(xii)mother,

(xiii)grand-son or grand-daughter,

(xiv)father's sister,

(xv)brother,

(xvi)brother's son,

(xvii)sister,

(xviii)sister's son,

(xix)father's brother,

(xx)mother's brother,

(xxi)son-in-law,

(xxii)daughter-in-law,

(xxiii)sister's husband;

(uu)[ 'Other backward classes' of citizens shall have the meaning assigned to it in clause (b) of Section 2 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994;] [Clause (uu) inserted by Notification No. 719. M/XLIX-1-95-7(10)-95, vide U.P. Co-operative Societies (Thirtieth Amendment) Rules, 1995 dated 16 November, 1995.]

(v)"Owned Capital of a co-operative society" means the total of the following items minus the accumulated losses, if any, of the society-

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State of Uttar Pradesh - Subsection

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