Section 3 in Andhra Pradesh Co-Operative Societies Act, 1964 - Directions Of The Effective And Proper Functioning For The Co Operative Societies In The State
3.
All the Co-operative Housing Societies in the State are hereby directed under Section 4(2) of the Andhra Pradesh Co-operative Societies Act, 1964 to comply with the above directions by suitably amending their bye-laws within 3 months from the date of these directions failing which action shall be taken against them in accordance with the law.
