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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(3)The person conducting special audit or inquiry may fix a reasonable period of ,_ot less than seven days for the purpose of compliance of the provisions of sub-section (2), and such compliance shall be mandatory on the persons required to provide information under sub-section (2).