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State of Uttar Pradesh - Section

Section 158 in The U.P. Co-operative Societies Rules, 1968

158.

A co-operative society making request to the Registrar under sub-section (3) of Section 58, may be required by him to submit for his approval the entire profit distribution proposal for the co-operative year concerned and he may in his discretion accept or reject or accept with modifications the request made by the society.