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[Cites 0, Cited by 0] [Section 15A(3)] [Section 15A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15A(3)(viii) in Andhra Pradesh Co-Operative Societies Act, 1964

(viii)notwithstanding anything in this Act or in any other law, or in any contract, award or any other instrument for the time being in force, the provisions of the order of the Registrar under sub-sections (2) and (3) shall be binding on all societies and their members, depositors, creditors, employees and other persons having any rights, assets or liabilities in relation to all or any of the concerned societies ;]