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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(7) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(7)In order to be eligible for being chosen as Director of the Board of a Co-operative Society which has been in existence for more than two years a member,
(a)shall have been a voting member of the Co-operative Society for at least two years immediately preceeding the year of election ;
(b)shall have attended the two General Body Meetings of the Co-operative Society held immediately preceding the elections ;