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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(3)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)Every primary agricultural credit society shall, in such areas as may be prescribed disburse the amount granted by it to any of its members towards a short term loan or a medium term loan by way of cheque in favour of the loanee or at the request of the loanee by money order ; and no such cheque shall be endorsed by the loanee in favour of any officer of the society.