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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(o) in Andhra Pradesh Co-Operative Societies Rules, 1964

(o)[ 'working capital' includes such portion of the reserve fund, other reserves appropriated out of profits, paid-up share capital, loan and deposits received by a society and debentures issued, by a society, as have not been locked up in buildings and other fixed assets outstanding overdues and accumulated losses;] [Substituted by G.O.Ms.No. 1083, Agriculture & Co-Operative (Co-Operative IV), dated 1-12-2003.]