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[Cites 0, Cited by 0] [Section 73B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73B(8) in Andhra Pradesh Co-Operative Societies Rules, 1964

(8)Borrowings: - Cooperative Credit Societies shall have autonomy in borrowing funds as per the guidelines of Reserve Bank of India and National Bank for Agriculture and Rural Development. Hence rule 40 is inapplicable to Cooperative Credit Societies.