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[Cites 0, Cited by 0] [Section 15A(3)] [Section 15A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15A(3)(vi) in Andhra Pradesh Co-Operative Societies Act, 1964

(vi)the Committee of the amalgamated or divided society shall stand dissolved and thereupon, the Registrar shall nominate a Committee or appoint a person or persons, wherever necessary to manage the affairs of such society for a period [not exceeding three months] [Substituted for the words 'not exceeding six months' by Act No. 22 of 2001, dated 25.4.2001.] and arrange for the conduct of elections before the expiry of the term ;