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State of Uttar Pradesh - Section

Section 32 in The U.P. Co-operative Societies Rules, 1968

32.

If the society objects to make the proposed amendment, the Registrar shall consider the objections of the society and if satisfied that the objections of the society are correct, he may drop further proceedings, and if not satisfied, he shall take further action as provided under sub-section (2) of Section 14.