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 92 in The U.P. Co-operative Societies Employees Service Regulations, 1975

92.

The co-operative society referred to in clause (ii) of Regulation No.91 shall invest the amount of the fund in the same manner as Contributory Provident Fund in the case of a society referred to in clause (i) of that regulation and credit interest thereon as provided in Rule 203.