Section 48 in Andhra Pradesh Co-Operative Societies Act, 1964
48. Restrictions on other transactions with non-members.
- [(1)] [Renumbered by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9.5.1988.] Save as otherwise provided in Section 47, the transactions of a society, with persons other than members shall be subject to such restrictions, as may be prescribed.(2)[ Every Primary Weavers' Co-operative Society shall produce cloth only through the members of the society by supplying raw materials to the members and receiving back cloth or fabric or product and shall not produce or purchase cloth or fabric or product from any source other than the members of the society either for sale on its own account or for sale through Federal Society or others. But it may purchase cloth or fabric or product of other weavers' co-operative societies with general or special sanction of Registrar for sale on its own account to consumers or others.] [Added by Ibid.]
