Section 6(2)(b) in Andhra Pradesh Societies Registration Act, 2001

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State of Andhra Pradesh - Subsection

Section 6(2)(b) in Andhra Pradesh Societies Registration Act, 2001

(b)Except with the previous sanction in writing of the Government, no society shall be registered by a name which contains any of the following words, namely:

(i)"Co-operative" or "Land Development";

(ii)"Reserve Bank";

(iii)"Union" or "State" or any word expressing or implying the sanction, approval or patronage of the Central Government or any State Government; and

(iv)"Municipal" or "Chartered" or any word which suggest or is calculated to suggest connection with any municipality or other local authority :

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State of Andhra Pradesh - Subsection

Section 6(2)(b) in Andhra Pradesh Societies Registration Act, 2001