Section 1(3) in The U.P. Co-operative Societies Act, 1965
(3)It shall come into force from such date [as the State Government may, by Notification in the Gazette, appoint in this behalf.] [W.e.f. 26-1-1968 (vide Notification No. 917 - CA -10-9-1962, dated 30-12-1967).]Provided that while appointing such date the State Government may declare that any provision to be specified in the declaration shall not come into force from the date so appointed and in that case such provisions shall come into force from such date or dates as the State Government may similarly appoint in that behalf.
