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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(3) in Andhra Pradesh Co-Operative Societies Rules, 1964

(3)Every notice under sub-rule (2), shall be sent to its members and creditors under certificate of posting.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.]