Section 51 in The U.P. Co-operative Societies Act, 1965
51. Disposal of shares capital and dividends, etc.
(1)All moneys received by any apex society in respect of shares of the co-operative societies purchased from the moneys in the Principal State Partnership Fund on redemption of such shares, or by way of dividend or otherwise shall be credited to that Fund(2)All moneys received by a central society in respect of shares of primary societies purchased from the moneys in the Subsidiary State Partnership Fund on redemption of such shares or by way of dividends or otherwise, shall in the first instance be credited to that Fund and then transferred to the apex society which shall credit them to Principal State Partnership Fund.(3)All moneys and dividends referred to in sub-sections (1) and (2) shall, notwithstanding that the shares stand in the name of the apex society or the Central Society, as the case may be, be paid to the State Government.(4)Save as provided in sub-section (3), the state Government shall not be entitled to any other return on the moneys provided by it to an apex society under Section 44.
