Section 130(2)(xii) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 130(2)(xii) in The U.P. Co-operative Societies Act, 1965

(xii)[ the election of the members and Chairman and Vice-Chairman of the Committee of Management of a co-operative society, including delimitation of constituencies, reservation of seats for women and members belonging to weaker sections, settlement of election disputes, and levy of fees in respect of any such matter, [Such by U.P. Act No. 17 of 1977]

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State of Uttar Pradesh - Subsection

Section 130(2)(xii) in The U.P. Co-operative Societies Act, 1965