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State of Andhra Pradesh - Section
Section 10 in Andhra Pradesh Co-Operative Societies Rules, 1964
10.
CertificateCertified that the ........ society has deposited an amount of Rs. .......... on .......... in the .......... bank towards share capital."Signature of Bank Manager with Stamp.Sworn Statement by Applicant(Under Rule 3)I, ................. h/s/d/w/o. ................. Aged ......... Years residing at ....... For the past ......... years hereby declare that I do not possess any disqualification as specified under Section 21 of the Andhra Pradesh Coop. Societies Act VII of 1964 and the Rules framed thereunder. I also declare that I have read the Cooperative Societies Act, Rules and the bye-laws and I am faMiliar with the rights, duties and obligations of membership and am willing to discharge them to the best of my ability in the interest of the cooperative society and its members and the society at large, that I shall always strive to further the interests of the cooperative society and the cooperative movement in general and I shall not do any acts of omission or commission which will bring me, my society and the cooperative movement to disrepute.Place :Date :Signature of the Applicant.| 1. Witness with address. | Signature. |
| 2. Witness with address. | Signature. |