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

State of Andhra Pradesh - Subsection

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

(a)The State Government's equity in a Co-operative Credit Society shall not exceed 25% of the paid up share capital. The State Co-operative Credit Society may reduce the State equity further at its choice.