Section 84(a) in Andhra Pradesh Co-Operative Societies Act, 1964
(a)'Board' means the Board of directors of [The Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] ; [and includes a financing bank or any person authorised by it] [Added by Andhra Pradesh Act No. 1 of 1987.].
