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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2)(a) in Andhra Pradesh Co-Operative Societies Act, 1964

(a)[ the application shall be accompanied by:- [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
(i)the original and one copy of the proposed bye laws of the society as adopted by the applicants;
(ii)a true copy of the minutes of the meeting at which the bye laws were adopted duly signed by the applicants;
(iii)a sworn statement from each applicant that he is a member of a different family and particulars furnished in the application form prescribed are true to the best of his knowledge and belief;]