Section 53(3)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

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State of Andhra Pradesh - Subsection

Section 53(3)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)When the Registrar passes an order under sub-section (1) of Section 60 of the Act that the party concerned need not repay or restore any money or property or any part thereof with interest or contribute any sum to the assets of the society by way of compensation; or

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State of Andhra Pradesh - Subsection

Section 53(3)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964