Section 13 in The U.P. Agricultural Credit Act, 1973
13. Definition of Registrar.
- In this Chapter, Registrar means the Registrar of Co-operative Societies, Uttar Pradesh, and includes, except where the context otherwise requires, any other officer exercising the powers of Registrar of Co-operative Societies under the Uttar Pradesh Co-operative Societies Act, 1965.[13-A. Bank eligible to become member of a Co-operative Society. [Instituted by U.P. Act 19 of 1975, vide Section 15 (w.e.f. 31-3-1975)] - Notwithstanding anything contained in the Uttar Pradesh Co-operative Societies Act, 1965, or any other law for the time being in force, it shall be lawful for a bank to become a member of a co-operative society.
