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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(3) in Andhra Pradesh Co-Operative Societies Act, 1964

(3)Where an order of winding up of a society is set aside in appeal the property, assets, effects and actionable claims or liabilities of the society as on the date of such setting aside shall revest in or devolve on the society.