Section 110 in The U.P. Co-operative Societies Act, 1965
110. Exemption from Indian Limitation Act, 1963.
- Notwithstanding any provision in the Indian Limitation Act, 1963 (Act XXXIV of 1963), the period of limitation for the institution of a suit to recover any sum, including interest therein due to a co-operative society by a member thereof, shall be computed from the date on which such member this or ceases to be a member of the society.
