Section 9C(3)(j) in Andhra Pradesh Co-Operative Societies Act, 1964

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State of Andhra Pradesh - Subsection

Section 9C(3)(j) in Andhra Pradesh Co-Operative Societies Act, 1964

(j)with the previous approval of the Prescribed authority, to compromise all calls or liabilities to any calls and debts and liabilities capable of resulting in debts and all claims present or future, certain or contingent, subsisting or alleged to subsist between the society and a contributory or alleged contributory or other debtor or person apprehending liability to the society and all questions in any way relating to or affecting the assets or the winding up of the society on such terms as may be agreed and take any security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof.

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State of Andhra Pradesh - Subsection

Section 9C(3)(j) in Andhra Pradesh Co-Operative Societies Act, 1964