Section 76 in The Punjab Co-operative Societies Act, 1961
76. Powers to exempt societies from conditions as to registration.
- Notwithstanding anything contained in this Act, Government may by general or special order and subject to such conditions, if any, as it may impose, exempt any society or class of societies from any of the requirements of this Act as to registration.[77. Powers to exempt. - Where the Government is satisfied that it is necessary so to do for furthering any object of the society or class of societies specified in its or their bye-laws, it may, by a general or special order, published in the Official Gazette, exempt such society or class of societies from any provision of this Act.] [Substituted by Punjab Act 26 of 1969 Section 18 w.e.f. 10th September 1969.]
