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] [Section 447] [Entire Act] State of Uttar Pradesh - Subsection Section 447(iii) in The U.P. Co-operative Societies Rules, 1968 (iii)if co-opted under rule 450, hold office for the unexpired term of the person against whose vacancy, co-option has been made.]
