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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(4)(e) in Andhra Pradesh Co-Operative Societies Act, 1964

(e)donation of moneys, not exceeding ten per cent of the net profits to be utilised within the area of operation of the society for any charitable purpose as defined in Section 2 of the Charitable Endowments Act, 1890: Provided that such moneys may be utilised with the permission of the Government for any such purpose outside the area of operation of the society.