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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(4) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(4)The term of the ad-hoc Board appointed under sub-section (3) shall not exceed one month over and above the minimum period required under the bye-laws to conduct elections, and the ad-hoc Board shall cease to function as soon as a regular Board is elected in accordance with the bye-laws.