Section 47(3) in Andhra Pradesh Co-Operative Societies Rules, 1964
(3)[Omitted G.O.Ms.No. 581, F & A (Co-Operative IV), dated 2.8.1988.][48. Fees payable to the Government for service rendered to the Society/Person: - Surcharge orders issued on an application made by the committee, liquidator or any creditor or contributory.
