Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69(7)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(7)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

(i)[ The employees shall inform to the Managing Director in order of preference for allotment to any of the three Primary Agricultural Development Banks outside the Revenue Division of his/her nativity but within the district, within 60 days from the date on which this amendment comes into effect;] [Added by G.O.Ms. No. 354, dated 2-7-1985.]