Section 43 in Andhra Pradesh Co-Operative Societies Rules, 1964
43. Maintenance of fluid resources by societies with limited liability
:Every society with limited liability shall maintain fluid resources in such form and according to such standards as may be fixed by the Registrar, from time to time by general or special order in respect of:(i)deposits and loans received from individuals as from bodies not being societies ; and(ii)[ cash credits and overdrafts granted to the members] [Substituted by G.O.Ms. No. 1808, F & A Department dated 2-7-1965.](2)The Registrar may, by general or special order, relax the form or the standards so fixed for a special period in case of any society or of any class of any societies.
