Section 34(3) in The U.P. Co-operative Societies Act, 1965
(3)[ The right of nomination vested in the State Government under this section may be delegated by it to any authority specified by it in that behalf.] [Inserted by U.P. Act 12 of 1990, vide Section 3 (w.e.f. 30th June, 1990).]Explanation - For the purpose of this section any Guarantee given by the Central Government on the recommendation of the State Government shall be deemed to be a guarantee given by the State Government.]
