Section 90(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)The Government may, after consulting the Board and the Trustee,-(a)by notification in the Andhra Pradesh Gazette ; and(b)by notice of not less than fourteen days in such of the important news papers in the State and of other States in India as a Government may select in this behalf,withdraw any guarantee given by them or restrict the maximum amount thereof or modify the conditions, subject to which it was given with effect from a specified date, not being earlier than six months from the date of the publication of the notification referred to in Clause (a) :Provided that the withdrawal, restriction or modification of any guarantee under this sub-section, shall not in any way affect the guarantee carried by any debentures issued under the Andhra Pradesh (Andhra Area) Co-operative Land Mortgage Banks Act, 1934 or under this Act prior to the date on which such withdrawal, restriction or modification, takes effect.
