Section 19(1)(b) in Andhra Pradesh Co-Operative Societies Act, 1964
(b)a society registered, or deemed to be registered, [under this Act or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act No. 30 of 1995)] [Substituted for the words 'under this Act' by Andhra Pradesh Act No. 6 of 1998, w.e.f 6-4-1998, Published in Andhra Pradesh Gazette part IV-B (Ext.) No. 6, dated 16-1-1998.] [and which belongs to the class of societies, if any, for which the society is formed as per its bye-laws :] [Added by Andhra Pradesh Act No. 14 of 1966.]