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[Cites 0, Cited by 0] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(19) in Andhra Pradesh Co-Operative Societies Act, 1964

(19)The Directors/Chief Executive Officers of APCOB and a DCCB who do not fulfil the fit and proper criteria stipulated by RBI shall be removed by the Registrar/Appointing Authority at the request of NABARD/RBI.