Section 66(1)(j) in Andhra Pradesh Co-Operative Societies Act, 1964

[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(1)(j) in Andhra Pradesh Co-Operative Societies Act, 1964

(j)with the previous approval of the prescribed authority, to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim present or future, whereby the society may be rendered liable; and

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State of Andhra Pradesh - Subsection

Section 66(1)(j) in Andhra Pradesh Co-Operative Societies Act, 1964