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[Cites 0, Cited by 0] [Section 9C(3)] [Section 9C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9C(3)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)to determine, from time to time, the contribution to be made or remaining to be made and the debts due by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officers to the society;