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[Cites 0, Cited by 0] [Section 52(14)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(14)(vi) in Andhra Pradesh Co-Operative Societies Rules, 1964

(vi)[ An order made under Clause (v) of this sub-rule shall, subject to an appeal under Section 76 of the Act within 90 days from the date of the order, be final and shall not be liable to be questioned in any suit or other legal proceedings.] [Substituted by G.O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28-1-2002.]