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[Cites 0, Cited by 0] [Section 000(5)] [Section 000] [Entire Act]

State of Andhra Pradesh - Subsection

Section 000(5)(a) in Andhra Pradesh Co-Operative Societies Rules, 1964

(a)A person referring a dispute under sub-sec. (1) of Section 61 of the Act or preferring an appeal under sub-section (1) of Section 76 of the Act, shall deposit in advance the fees mentioned in Rule 48 for deciding the dispute or an appeal, as the case may be.