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[Cites 0, Cited by 2] [Section 64(2)] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(2)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)[ where in the opinion of the Registrar the society is conducting its affairs in a manner detrimental to the interests of its members or the promotion of the object for which it has been registered.] [Added by Andhra Pradesh Act No. 10 of 1970.]