Section 134(5) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 134(5) in The U.P. Co-operative Societies Act, 1965

(5)The Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 (U.P. Act XXTV of 1953), is hereby amended in the manner specified herein:

Provision to be amended	Amendment
Sub-section (2) of Section 28.	(1) For the existing clause (n) the following shall besubstituted-
	"(n) the constitution, operation, management,supervision and audit of councils and control of their staff andfinances and conditions relating to the recognition of the U.P.Cane Unions Federation and Cane-Growers' Co-operative Societiesfor the purposes of this Act"
	(2) For the existing sub-clause (i) of clause(r) thefollowing shall besubstituted-
	"(i) regarding the business of the Cane-Growers'Co-operative Societies between the society and the factory orbetween a cane-grower and factory."