Uttar Pradesh Co-operative Societies (Amendment) Act, 2003

Uttar Pradesh Co-operative Societies (Amendment) Act, 2003 1. Short title and commencement. 3. Repeal and savings. The Uttar Pradesh Co-operative Societies (Amendment) Act, 2003

(U.P. Act 8 of 2003)

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(As passed by the Uttar Pradesh Legislature)

Received the assent of the Governor on December 16, 2003 and published in the Uttar Pradesh Gazette, Extraordinary, Part 1, Section (Ka), dated 17th December, 2003, pages 3-5. An Act further to amend the Uttar Pradesh Co-operative Societies Act, 1965. It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:- 1. Short title and commencement. - (1) This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 2003. (2) It shall be deemed to have come into force on October 28, 2002. Object & Reasons6

[Section 2, Incorporated in the principal Act] 3. Repeal and savings. - (1) The Uttar Pradesh Co-operative Societies (Amendment) (Second) Ordinance, 2003 (U.P. Ordinance 22 of 2003) is hereby repealed.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), or by the Uttar Pradesh Co-operative Societies (Second Amendment) Ordinance, 2002 (U.P. Ordinance 18 of 2002) or by the Uttar Pradesh Co-operative Societies (Amendment) Ordinance, 2003 (U.P. Ordinance 9 of 2003) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if this Act were in force at all material times.