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[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(7)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)The Registrar may fix the remuneration payable to the person or persons so appointed. The amount of such remuneration and other costs if any, incurred in the management of the society shall be payable out of the funds of the society.