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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(1) in The U.P. Co-operative Societies Act, 1965

(1)If an apex society which has established a Principal State Partnership Fund is wound up or is dissolved, all money to the credit of, or payable to, that Fund shall be paid to the State Government.