Section 117A in The U.P. Co-operative Societies Act, 1965
117A. [ Control of expenditure on litigation in certain cases. [Inserted by U.P. Act No. 12 of 1976, vide Section 17, (w.e.f. 3-10-1975)]
- No expenditure from the funds of a society shall be incurred without prior sanction in writing of the Registrar for the purposes of defraying the costs of any proceedings filed or institution in any court by any officer or Committee of the society any order made or purporting to be made by the Registrar or the State Government under Section 29, Section 34, Section 35 or Section 35-A].
