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 15A] [Entire Act] State of Andhra Pradesh - Subsection Section 15A(8) in Andhra Pradesh Co-Operative Societies Act, 1964 (8)No suit or legal proceeding shall be instituted or maintained or continued in any Civil Court in respect of any order made under this section.
