Section 134(2) in The U.P. Co-operative Societies Act, 1965
(2)All references to the Co-operative Societies Act, 1912 (Act II of 1912), occurring in any enactment made by any authority in India and for the time being in force in the State of Uttar Pradesh shall, in its application to the said State, be construed as reference to the relevant provisions of this Act.
