Section 58(3) in Uttarakhand Co-Operative Societies Act, 2003
(3)Subject to the provisions of any rules made in this behalf, the Registrar may, on the request of a co-operative society, exempt the society from contributing towards any of the funds, or lower the percentage of contribution to such funds, as mentioned in sub-section (1) and (2) or enhance the percentage of dividend mentioned in clause (a) of sub-section (2).
