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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in The U.P. Co-operative Societies Act, 1965

(3)[ Where any order has been made under sub-section (2) conferring on any person all or any of the powers of the Registrar under any provision of this Act, such order shall be deemed to confer on him all the powers under that provision as may be amended from time to time] [Substituted by U.P. Act. No. 12 of 1976,vide Section 3 (w.e.f. 3-10-1975).].