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State of Andhra Pradesh - Section

Section 35 in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

35. Rights and privileges

: - A Co-operative Society shall have all the rights and privileges available to Co-operative Societies under *Chapter-V of the Andhra Pradesh Co-operative Societies Act, 1964 and the corresponding rules, to the extent that they are not inconsistent with the provisions of this Act.