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State of Andhra Pradesh - Section

Section 42 in Andhra Pradesh Co-Operative Societies Rules, 1964

42. Transactions with non-members.

- No Society shall enter into any transaction with a person other than a member unless:-
(a)the bye-laws of the society permit it to enter into such transaction, and
(b)the previous sanction of the Registrar has been obtained by the society for entering into such transaction.