Section 73B(14) in Andhra Pradesh Co-Operative Societies Rules, 1964
(14)Power of Government to exempt a society or class of societies from the operation of the rules. - Rule 67 is inapplicable to Cooperative Credit Societies in general. In exceptional or in extra ordinary circumstance, in the interest of the Co-operative movement or public interest this power may be exercised by the Government in consultation with Reserve Bank of India/National Bank for Agriculture and Rural Development.
