Section 25(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)[x x x] [Omitted by Andhra Pradesh Act No. 14 of 1966. ] Every person nominated to the committee by the Government or where the financing bank is a member, every person representing such financing bank, shall have one vote :Provided that [no nominee of] [Substituted by Ibid.] the Government or the representative of the financing bank, as the case may be, [shall be entitled] [Substituted by Ibid.] to participate in, or vote at any election.
