Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21B] [Entire Act] State of Andhra Pradesh - Subsection Section 21B(8) in Andhra Pradesh Co-Operative Societies Rules, 1964 (8)[The ballot papers shall be prepared in Form-VIII as appended to these rules in consonance with sub-rule (7).] [Substituted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.]
