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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(ii) in Andhra Pradesh Co-Operative Societies Act, 1964

(ii)the requirements specified in [clauses (c) and (cc) in sub-section (2) of Section 6] [Substituted by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.] for individual signing the application for registration of a society referred to therein, shall also apply to individuals seeking admission as members of such society after its registration ;