Section 12(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)[ Every resolution of a society under sub-section (1) or sub¬section (2) shall be passed at the general meeting by] [Substituted by Ibid.], [a majority of not less than two-thirds of members present and voting] [Substituted for 'a majority of not less than two-thirds of the total members' by Act No. 6 of 2005, w.e.f. 31-1-2005.], and such resolution shall contain all particulars of the transfer, division, amalgamation or conversion as the case may be.
