Section 131(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)In any case, in which a direction has been given under sub-section (1), the Government may call for and examine the record of the proceedings of the Registrar and pass such orders in the case as they may think fit :Provided that before passing any order under this sub-section, the person likely to be affected by such order shall be given an opportunity of making his representation.
