Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(5) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995 (5)The Director shall hold office for the period for which they are elected and the newly elected Directors shall assume office at the end of this period.
