Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 79(1)] [Section 79] [Entire Act]

State of Andhra Pradesh - Subsection

Section 79(1)(a) in Andhra Pradesh Co-Operative Societies Act, 1964

(a)the committee, an officer, employee or any member of the society wilfully makes a false return or furnishes false information, on a lawful order or direction issued under the provisions of this Act ;
(aa)[ the committee, an officer, employee or any member of the society furnishes false information to gain admission or to continue as member of a society or to get elected to the managing committee or as an officer of the society or to continue as member of the Managing Committee or as an officer of the society] [Added by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.]