Section 32(8) in Andhra Pradesh Co-Operative Societies Act, 1964
(8)All the expenses incurred in connection with a meeting held under this section shall be paid out of the funds of the society :Provided that the Registrar may by order direct that such expenses shall, in a case falling under sub-section (5) be recovered from any person who is, in the opinion of the Registrar, responsible for the failure to call the meeting.
