Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22D] [Entire Act] State of Andhra Pradesh - Subsection Section 22D(c) in Andhra Pradesh Co-Operative Societies Rules, 1964 (c)Chief Executive Officer shall report the status to Managing Committee u/S.21(f) and if the Managing Committee passes an order of disqualification.
