22. Act No. XIV of 1920 not to apply to a Goshala.
- The provisions of the Charitable and Religious Trusts Act, 1920 shall not apply to a Goshala registered under this Act.NotificationsNotification No. 2874/XXII-27-(6)-76-(378), dated December 29, 1980, published in U.P. Gazette Part I, dated 18-4-1981. - In exercise of the powers under sub-section (7) of Section 2 of the U.P. Goshala Adhiniyam, 1964 (U.P. Act No. X of 1964), the Governor is pleased to appoint the Goshala Vikas Adhikari as the Registrar of Goshalas, in addition to his own duties.
