Section 125(2) in The U.P. Co-operative Societies Act, 1965
(2)On the failure of the societies to amalgamate or merge in accordance with the order passed under sub-section (1), the Registrar may,[* * *] [Omitted by U.P. Act No. 12 of 1976, vide Section 19 (9) (w.e.f. 30.10.1975).] by order in writing, direct amalgamation or merger of the societies into one society.
