Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Cooperative Societies (Amendment) Act, 2008 03 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 20 Of U.P. Act No. 11 Of 1966 3. Amendment Of Section 29 Uttar Pradesh Cooperative Societies (Amendment) Act, 2008 03 of 2008 An Act further to amend the Uttar Pradesh Cooperative Societies Act, 1965 It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on February 15, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 16th February, 2008, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Cooperative Societies (Amendment) Act, 2008. 2. Amendment Of Section 20 Of U.P. Act No. 11 Of 1966 :- In Section 20 of the Uttar Pradesh Cooperative Societies Act, 1965, hereinafter referred to as principal Act, in the proviso-- (a) in clause (aa) sub-clause (iii) shall be omitted; (b) after clause (aa) the following clause shall be inserted, namely:-- "(aaa) A person who becomes member of a Primary Cooperative Credit Society for making deposit only and has not done any credit business with the society, he shall have right to vote if he has maintained a deposit of at least rupees one thousand in the society for a period of two years preceding the date fixed for publication of the provisional voter list.". 3. Amendment Of Section 29 :- In Section 29 of the principal Act, in sub-section (7) for the words "six months" wherever occurring the words "one year and six months" shall be substituted.