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[Cites 0, Cited by 0] [Section 115D(3)] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(3)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)There shall be only on Government nominee on the Managing Committee of the Andhra Pradesh State Co-operative Bank/District Co-operative Central Bank as long as the equity of Government continues and there shall be no Government nominee on the Managing Committee of a Primary Agricultural Co-operative Credit Society: