Section 15(1) in The U.P. Agricultural Credit Act, 1973
(1)Notwithstanding anything contained in the Uttar Pradesh Co-operative Societies Act, 1965 or any other law for the time being in force, any dispute touching the constitution, management or the business of a co-operative society, between a bank giving financial assistance to Co-operative Society and the Co-operative Society receiving such assistance, other than disputes regarding the disciplinary action taken by the society or its committee against a paid employee of the society shall be referred by cither of the parties to the dispute to the Registrar for decision.[Explanation. [Instituted by U.P. Act 19 of 1975, vide Section 16, (w.e.f. 31-3-1975)] - A claim by a bank for the recovery of its dues from a co-operative society in respect of the financial assistance given to it shall be deemed to be a dispute which shall be referred to the Registrar under this sub-section.]
