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State of Uttar Pradesh - Section

Section 134 in The U.P. Co-operative Societies Act, 1965

134. Repeals, amendment and construction of enactments.

(1)The Co-operative Societies Act, 1912 (Act II of 1912), as amended from time to time in its application to Uttar Pradesh, is hereby repealed and the provisions of Sections 6 and 24 of the U.P. General Clauses Act, 1904 (U.P. Act I of 1904), shall apply to the repeal of the Co-operative Societies Act, 1912 (Act II of 1912), as if it were an Uttar Pradesh Act.
(2)All references to the Co-operative Societies Act, 1912 (Act II of 1912), occurring in any enactment made by any authority in India and for the time being in force in the State of Uttar Pradesh shall, in its application to the said State, be construed as reference to the relevant provisions of this Act.
(3)Sections 295 to 318 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (UP. Act I of 1951), are hereby repealed.
(4)All references to co-operative farms contained in the U.P. Zamindrari Abolition and Land Reforms Act, 1950 (U.P. Act I of 1951), Shall be construed as references to co-operative farming societies registered or deemed to be registered under this Act.
(5)The Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 (U.P. Act XXTV of 1953), is hereby amended in the manner specified herein:
Provision to be amended Amendment
Sub-section (2) of Section 28. (1) For the existing clause (n) the following shall besubstituted-
  "(n) the constitution, operation, management,supervision and audit of councils and control of their staff andfinances and conditions relating to the recognition of the U.P.Cane Unions Federation and Cane-Growers' Co-operative Societiesfor the purposes of this Act"
  (2) For the existing sub-clause (i) of clause(r) thefollowing shall besubstituted-
  "(i) regarding the business of the Cane-Growers'Co-operative Societies between the society and the factory orbetween a cane-grower and factory."