Section 116(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)Partnership of societies:--Any two or more societies may, with the prior approval of the Registrar, by resolution passed by three-fourths majority of the members present and voting at a general meeting of each such society, enter into partnership for carrying out any specific business or businesses Provided that each member has had clear ten days written notice of the resolution and the date of the meetingNothing in the Indian Partnership Act 1932 shall apply to such partnership.
