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[Cites 0, Cited by 0] [Section 69(7)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

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

(iii)In cases where the employees have not indicated their preferences within the stipulated time limit or it has become not practicable to make allotments in the manner indicated in sub-rule (ii), it shall be open to the Managing Director to order allotment of candidates in the existing vacancies within the Zone.