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[Cites 0, Cited by 0] [Section 29A(3)] [Section 29A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29A(3)(i) in The U.P. Co-operative Societies Act, 1965

(i)A member of the Committee of Management shall be disqualified for continuing in the Committee if he is representing a non-credit society on the board of a Central Co-operative Bank or apex bank and the society has committed a default for a period exceeding 90 days.