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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(1) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(1)A Co-operative Society may, by a special resolution, authorise its own dissolution :Provided that a notice of the General Body Meeting shall also be sent with an invitation to attend, to the Registrar, to any federations of which the Co-operative Society is affiliated, to creditors and to any organisation with which a partnership contract has been entered into.