Section 15A(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)The Registrar may, at any time before the expiration of the period specified in clause (vi) of sub-section (3) arrange for the calling of a general meeting for the election of a new committee in such manner as may be prescribed for every such viable society [x x x] [Omitted by Andhra Pradesh Act No. 1 of 1987.].
