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[Cites 0, Cited by 6] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(e) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(e)any liability in respect of any sum due to any co-operative society, including a land mortgage bank, registered or deemed to be registered under the Andhra Pradesh (Andhra Area) Co operative Societies Act, 1932, or any debt due to any corporation formed in pursuance of an Act of Parliament of the United Kingdom or of any special Indian law or Royal Charter or Letters Patent;