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[Cites 0, Cited by 1] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(1) in The U.P. Co-operative Societies Act, 1965

(1)The State Government may constitute a tribunal or tribunals, each to be called Co-operative tribunal, to exercise the function conferred on the tribunal under this chapter and where more than one tribunal is constituted, the State Government may fix, by order in writing, the area within which or the class of cases over which each tribunal shall exercise jurisdiction.