: - In this Act unless the context otherwise requires:-(a)"Board" means the Board of Directors of a Co-operative Society ;(b)"Bye-laws" means the bye-laws of a Co-operative Society as originally framed or as altered from time to time in pursuance of this Act(c)"Co-operative principles" means the Co-operative principles specified in Section 3 ;(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.](e)"Co-operative Society with limited liability" means a Co-operative Society in which the liability of its members for the debts of the Co-operative Society in the event of its being wound up, is limited by its bye-laws to such amount as they may undertake to contribute to the assets of the co-operative;(f)"Co-operative Society with unlimited liability" means a Co-operative Society the members of which are, in the event of its being wound up, jointly and severally liable for and in respect of all its obligations and to contribute to any deficit in the assets of the Co-operative Society;(g)"Co-operative Tribunal" means the Tribunal or Tribunals constituted under section 32 ;(h)"Deficit" means the net excess of expenditure over income ;(i)"Delegate" means a member nominated by a Co-operative Society to represent its interests in a federation ;(j)"Director" means a director of the Board of directors ;(k)"Federation" means a Mutually Aided Co-operative Society registered under section 4 whose members are Mutually Aided Co-operative Societies;(l)"Financial year" in relation to a Co-operative Society means the twelve month accounting period as provided for in the bye-laws ;(m)"General body" in relation to a Co-operative Society means all the members of the Co-operative society and includes a representative general body of the Co-operative Society referred to Section 20;(n)"General meeting" means a meeting of the general body of a Co-operative Society ;(o)"Government" means the State Government of Andhra Pradesh;(p)"Member" means a member of a Co-operative Society ;(q)"Office-bearer" means an individual elected by the general body or the board of the Co-operative Society to any office of such Co-operative Society in accordance with its bye-laws ;(r)"Registrar" means the Registrar of Mutually Aided Co-operative Societies appointed under Section 4 of this Act, and includes any other person on whom all or any of the powers of the Registrar under this Act are conferred;(s)"Surplus" means the net excess of income over the expenditure;
