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[Cites 0, Cited by 2] [Section 32(7)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(7)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)The person or persons so appointed shall, subject to the control of the Government or as the case may be, of the Registrar and subject to such instructions or directions as they may issue, from time to time, have power to exercise all or any of the functions of the committee or any officer of the society and to take all such actions as may be required in the interest of the society.