Section 24 in Andhra Pradesh Co-Operative Societies Act, 1964
24. Members not to exercise rights till payments are made.
- No member shall, save as otherwise provided in Section 31, exercise the rights of a member unless he has made such payment to the society, in respect of membership or has acquired such interest in the society, [as may be specified in the rules made in this behalf or as may be specified in the bye-laws] [Substituted for the words 'as may be specified in the bye-laws' by Andhra Pradesh Act No. 4 of 1995, w.e.f. 2-1-1995.].
