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[Cites 0, Cited by 1] [Section 32(7)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(7)(d) in Andhra Pradesh Co-Operative Societies Act, 1964

(d)[ The Registrar may at any time, and shall at the expiration of the period of appointment of person or persons so appointed, arrange for calling of a general meeting for the election of a new committee in such manner as may be prescribed. The person or persons so appointed shall cease to manage the affairs of the society on the new committee entering upon its office.] [Substituted by Andhra Pradesh Act No. 14 of 1966.]