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[Cites 0, Cited by 0] [Section 12A(13)] [Section 12A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12A(13)(a) in Andhra Pradesh Co-Operative Societies Act, 1964

(a)"sick co-operative society" means a co-operative society which has,
(i)the accumulated losses in any financial year equal to fifty per cent or more of its average net worth during four years immediately preceding such financial year; or
(ii)fail to repay its debts within any three consecutive quarters on demand made in writing for its repayment by a creditor or creditors of such society;