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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)The provident fund so established shall not,-
(a)be used in the business of the 'society ;
(b)form part of the assets of the society ; or
(c)be liable to attachment or be subject to any other process of any Court or other authority.