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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90(4) in Andhra Pradesh Co-Operative Societies Act, 1964

(4)Every notification and notice referred to in sub-section (3), shall where the maximum amount of the guarantee is to be restricted, or the conditions subject to which the guarantee was given are to be modified, set forth precisely the scope and effect to the restriction or modification, as the case may be.