Section 77(1)(b) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 77(1)(b) in The U.P. Co-operative Societies Act, 1965

(b)intending together to obtain, in the name of the society land in circle, by purchase, lease or otherwise; form a society with the object of jointly using such land for any purpose connected with agriculture, horticulture, sericulture, or animal husbandry which includes piggery, pisciculture and poultry farming or for the development of any cottage industry subsidiary to any such purpose along with such purpose, such society (to be hereinafter called a "co-operative farming society") may, if it conforms to the requirements of Section 7, and if the bulk of the operations on such land relating to the aforesaid purposes are to be performed by members of society, be registered under this Act as a co-operative society:

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State of Uttar Pradesh - Subsection

Section 77(1)(b) in The U.P. Co-operative Societies Act, 1965