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[Cites 0, Cited by 0] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(14) in Andhra Pradesh Co-Operative Societies Act, 1964

(14)The Registrar shall ensure that the regulatory prescriptions of the RBI in the case of APCOB/DCCB including their winding up or supersession of their Managing Committee are implemented and the Liquidator/Special Officer, as the case may be, is appointed within one month of being so advised by RBI.