Section 25(1A) in Andhra Pradesh Co-Operative Societies Act, 1964
(1A)[ A member of a society shall be eligible to exercise the right to vote only if he] [Inserted by Act No. 22 of 2001, dated 25.4.2001.]:-(a)contributes a minimum share capital as may be prescribed;(b)[x x x] [Omitted by Act No. 6 of 2005, w.e.f. 31-1-2005.](c)[ is a member of the society for a continuous period as may be prescribed ;] [Substituted by Act No. 6 of 2005, w.e.f. 31-1-2005. A. Omitted by Andhra Pradesh Act No. 14 of 1966.](d)is not in default in the payment of any amount due in cash or kind to the society for such period as may be prescribed.]
