Section 173(3) in The U.P. Co-operative Societies Rules, 1968
(3)A Co-operative Society may, with the permission of Registrar, purchase shares of any co-operative society of all India character to which the Multi Unit Co-operative Societies Act, 1942 (Act No. 6 of 1942) or any other enactment pertaining to Co-operative Societies of all-India character applies:Provided that the Registrar shall not refuse permission unless there be special reasons which shall be recorded, to refuse such permission.
