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] [Entire Act]

State of Uttar Pradesh - Section

Section 143A in The U.P. Co-operative Societies Rules, 1968

143A. [ [Rules 143-A and 143-B Inserted by Notification No. 2700/XLIX-1-94-7(1)-94, dated 15.7.94.]

The Research and Development Fund shall not be utilised by the concerned class of apex Co-operative Society on items other than the following: -
(1)to do any research for the development of Co-operative Movement or the development of any class or classes of societies,
(2)to undertake any activity for the development of Co-operative Movement or the development of any class or classes of societies,
(3)to endeavour to provide the research consultancy including stuthes if any, to the societies,
(4)any other such work which may help or promote in achieving the objects.