Section 126(2) in The U.P. Co-operative Societies Act, 1965
(2)On the failure of the society to divide itself in accordance with the order passed under sub-section (1), the Registrar, [* * *] [Omitted by U.P. Act No. 12 of 1976, vide Section 20 (9) (w.e.f. 3.10.1975. ] may, by order in writing, direct division of the society into two or more societies.
