Section 13(3)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

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State of Andhra Pradesh - Subsection

Section 13(3)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)

(i)in the case of change of liability or conversion, amendment of the bye-laws of the societies concerned is registered ;

(ii)[ in the case of transfer of assets and liabilities in whole or in part, the consent of the financing bank or federal society as the case may be, if applicable is obtained; or.] [Substituted by Act No. 22 of 2001, dated 25.4.2001.]

(iii)in the case of division or amalgamation, the certificate of registration of the societies or the society, as the case may be, is issued.

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State of Andhra Pradesh - Subsection

Section 13(3)(c) in Andhra Pradesh Co-Operative Societies Act, 1964