Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Co-Operative Societies (Amendment) Act, 2000 14 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 29 Of U.P. Act No. 11 Of 1966 3. Validation 4. Repeal And Savings Uttar Pradesh Co-Operative Societies (Amendment) Act, 2000 14 of 2000 An Act further to amend the Uttar Pradesh Co-operative Societies Act, 1965 It is hereby enacted in the Fifty-first Year of the Republic of India as follows: 1. Received the assent of the Governor on April 16, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 17th April, 2000, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 2000. (2) It shall be deemed to have come into force on January 1, 2000. 2. Amendment Of Section 29 Of U.P. Act No. 11 Of 1966 :- In Section 29 of the Uttar Pradesh Co-operative Societies Act, 1965, hereinafter referred to as the principal Act,-- (a) in sub- section (3), in the proviso for the word and figures, "December 31, 1999" the word and figures "June 30, 2000" shall be substituted; (b) in sub-section (7) for the words "eighteen months", wherever occurring including the proviso, the words "two years" shall be substituted. 3. Validation :- Notwithstanding anything contained in the principal Act, the Administrator or Committee of Administrators appointed under Section 29 of the principal Act and exercising the powers and performing the duties of the Committee of Management immediately before the commencement of this Act, shall be deemed to have validly continued to be appointed as Administrator or Committee of Administrators under Section 29 of the principal Act as amended by this Act and anything done or any action taken by such Administrator or Committee of Administrators on or after such commencement, shall be deemed to be valid as if the principal Act as amended by this Act were in force at all material times. 4. Repeal And Savings :- ( 1 ) The Uttar Pradesh Co-operative Societies (Amendment) Ordinance, 2000 (U.P. Ordinance No. 5 of 2000) is hereby repealed.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 (i), shall be deemed to have 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.