Section 23(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)No member shall be expelled under sub-section (1) without being given an opportunity of making his representation [to the General Body. A copy of the resolution expelling the member shall be communicated to the member] [Substituted for 'three-fourths of the total members of the society' by Act No. 6 of 2005, w.e.f. 31-1-2005.].
