Section 1 in The U.P. Co-operative Societies Act, 1965
1. Short title, extent and commencement.
(1)This Act may be called the Uttar Pradesh Co-operative Societies Act, 1965.(2)It extends to the whole of the State of Uttar Pradesh.(3)It shall come into force from such date [as the State Government may, by Notification in the Gazette, appoint in this behalf.] [W.e.f. 26-1-1968 (vide Notification No. 917 - CA -10-9-1962, dated 30-12-1967).]Provided that while appointing such date the State Government may declare that any provision to be specified in the declaration shall not come into force from the date so appointed and in that case such provisions shall come into force from such date or dates as the State Government may similarly appoint in that behalf.
