Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(2) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995 (2)Election shall be conducted before the expiry of the term of office of the outgoing Directors in the manner specified in the bye-laws.
