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[Cites 0, Cited by 2] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1) in The U.P. Co-operative Societies Act, 1965

(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