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[Cites 0, Cited by 0] [Section 115D(1)] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(1)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)A group borrower, which is an associate member and availed a minimum loan of Rs. 10,000/- (Rupees ten thousand only) or higher amount of loan as may be prescribed for at least 6 (six) months preceding the date of notification of elections in a Primary Agricultural Co-operative Credit Society shall have full voting rights.