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[Cites 0, Cited by 0] [Section 15A(3)] [Section 15A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15A(3)(i) in Andhra Pradesh Co-Operative Societies Act, 1964

(i)the societies affected by the amalgamation shall be deemed to have been amalgamated with the society or societies with which each one is amalgamated ;