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[Cites 0, Cited by 0] [Section 25(1A)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(1A)(d) in Andhra Pradesh Co-Operative Societies Act, 1964

(d)is not in default in the payment of any amount due in cash or kind to the society for such period as may be prescribed.]