(d)"Co-operative Society" means a Mutually Aided Co-operative Society registered under Section 4 whose bye-laws prohibit it from raising share capital from the Government, a Co-operative Society registered [under the provisions] [Substituted for 'under Section 7' by Act No. 20 of 2006, w.r.e.f. 1-6-1965. ] of the Andhra Pradesh Co-operative Societies Act, 1964, if it amends its bye-laws where necessary to reconstitute its capital base and in respect of other relevant aspects to be in accordance with this Act, and returns to the Government its share capital, if any, and either enters into a Memorandum of Understanding with the Government for any outstanding loans due to, or guarantees given by the Government or returns to the Government of such assistance and further gets itself registered under Section 4 as a Co-operative Society under this Act; [but does not include the Milk/Dairy Co-operative Societies.] [Added by Act No. 20 of 2006, w.r.e.f. 1-6-1995.]
