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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2)(i) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(i)any transaction of a Government employee with a co-operative society registered or deemed to have been registered under the law relating to co-operative societies for the time being in force in the State;