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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Andhra Pradesh - Subsection

Section 119(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)A society shall furnish to a member, on request in writing, and on payment of such fees as may be fixed, a copy of any of the documents mentioned in sub-section (1) or extracts of the transactions relating to him with the society within thirty days from the date of payment of such fees.