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

State of Andhra Pradesh - Subsection

Section 9(3)(i) in Andhra Pradesh Co-Operative Societies (Special Provisions) Rules, 2003

(i)The full purchase price shall be paid for the assets or assets and liabilities, in whole or in part, of the society; (ii) The transfer shall be effected by execution and registration of sale deed on behalf of the society; and (iii) The proceeds from the sale of assets shall be applied in the discharge of various liabilities of the society in the order of priority set out in sub-section (9) of Section 12-A of the Act.