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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(m) in Andhra Pradesh Co-Operative Societies Rules, 1964

(m)All the books and records of a society whose registration has been cancelled and the proceedings relating to the winding up of that society, may be destroyed by the Registrar after the expiry of three years from the date of cancellation of the registration of the society.