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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(8) in Andhra Pradesh Co-Operative Societies Rules, 1964

(8)The Public Enquiry Officer shall consider every objection submitted under Sub-rule (7) and pass an order on it and then forward the application within two days of the disposal of the objections to the [Primary Agricultural Credit Societies/Co-operative Central bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV), dated 4-5-1987. ] concerned.[58. Maintenance of a register of societies. - The Registrar shall maintain the following registers showing the names and addresses of all societies:-