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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(3) in The U.P. Co-operative Societies Act, 1965

(3)The direction of the Registrar under sub-section (2) shall be deemed to be a preliminary resolution of the society concerned for the purpose of Section 16, and the Registrar shall take such further steps as are required by that section.