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[Cites 0, Cited by 0] [Section 22D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22D(7) in Andhra Pradesh Co-Operative Societies Rules, 1964

(7)The Registrar shall pass an order removing the president/vice-president or both the president and vice-president, as the case may be, within a period of three days from the date on which the motion of no-confidence is carried under sub-rule (4).