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

State of Andhra Pradesh - Subsection

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

(v)every member of such amalgamated or divided society and residing in the area so transferred shall be deemed to have been transferred together with his loans, share capital deposits to the society with which it is amalgamated or to which the area is transferred and he shall have the same rights, privileges and liabilities which he has had in the amalgamated or divided society ;