Section 129 in The U.P. Co-operative Societies Act, 1965
129. Registrar's power to permit a co-operative society to function as a Land Development Bank.
- It shall be competent for the Registrar to permit any co-operative society carrying on the business of banking to function as a Land Development Bank under such terms and conditions and for such period as he may deem fit. Thereupon the provisions of any law relating to Co-operative Land Development Banks for the time being in force in Uttar Pradesh shall also be applicable to such co-operative society.
