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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(5) in Andhra Pradesh Co-Operative Societies Act, 1964

(5)The authority referred to in sub-section (4) may award costs in any proceedings for review to be paid either out of the funds of the society or by such party to the application for review as it may deem fit.