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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2)(b) in Andhra Pradesh Co-Operative Societies (Temporary Provisions) Act, 1995

(b)make all arrangements for the conduct of elections to the committees and its office-bearers in accordance with law and the directions issued by the Government or by the Registrar as the case may be, in this behalf; and