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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)The liability of the Government, a financing bank or a federal society having shares in a society, whether with limited or unlimited liability, shall be limited to the share capital subscribed by the Government, such financing bank or federal society, as the case may be.