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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Societies Registration Act, 2001

9. Filing of annual list:

- Every year the society shall, within fifteen days from the date on which the General Body meeting was held, furnish a list to the Registrar of Societies which shall contain the names and addresses of the members of the Managing Committee and Officers entrusted with the management of the affairs of the Society.