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[Cites 0, Cited by 0] [Section 21B(5)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(5)(f) in Andhra Pradesh Co-Operative Societies Rules, 1964

(f)Immediately after scrutiny is completed he shall publish list of valid nominations received in the Form-1 V as appended to these rules and those rejected in Form-V as appended to these rules on the notice board of the society containing the names in the alphabetical order in Telugu [x x x] [The words 'starting with surname or family name' omitted by G.O.Ms.No. 324, A&C (Coop. IV) Department dated 29-7-2005.], [as indicated in the nomination form] [Added by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.].