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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(4) in Andhra Pradesh Co-Operative Societies Act, 1964

(4)The requisition referred to in sub-section (2) or sub-section (3) shall specify the purpose for which the meeting is to be called, and shall be signed by the requisitionists and delivered in person or by registered post at the registered address of the society.