UTTAR PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 1988

Preamble - UTTAR PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 1988

 

THE UTTAR PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 1988

[Act No. 13 of 1988]

[13th October, 1988]

PREAMBLE

An Act further to amend the Uttar Pradesh Co-operative Societies Act, 1965.

It is hereby, enacted in the Thirty-ninth Year of the Republic of India as follows:--

 

Section 1 - Short title and commencement

(1)     This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 1988.

 

(2)     It shall be deemed to have come into force on June 24, 1988.

 

Section 2 - Amendment of section 29 of UP Act No XI of 1966

In section 29 of the Uttar Pradesh Co-operative Societies Act, 1965, hereinafter referred to as the principal Act, in sub-Section (6) in the first proviso for the word and figures "June 30, 1988" the word and figures "December 31, 1988" shall be substituted.

 

Section 3 - Amendment of section 35

In section 35 of the principal Act, in sub-section (6) in the proviso, for the word and figures "June 30, 1988" the word and figures "December 31, 1988" shall be substituted.

 

Section 4 - Repeal and saving

(1)     The Uttar Pradesh Co-operative Societies (Amendment) Ordinance, 1988 (UP Ordinance no 7 of 1988), is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times.