Section 23(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)Any member who has acted adversely to the interests of the society may be expelled upon a resolution of the general body passed as its meeting by the votes of not less than [two-thirds of the members of the society present and voting] [Substituted for 'three-fourths of the total members of the society' by Act No. 6 of 2005, w.e.f. 31-1-2005.].
