Section 58(3) in The U.P. Co-operative Societies Act, 1965
(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-sections (1) and (2) or enhance the percentage of dividend mentioned in clause (a) of sub-section (2).
