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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1) in The U.P. Co-operative Societies Act, 1965

(1)Central society which is provided with moneys, by an apex society from the Principle State Partnership Fund shall, with such moneys, establish a fund to be called the Subsidiary State Partnership Fund