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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Co-Operative Societies (Special Provisions) Rules, 2003

11. Dissolution of society

: - When the assets and liabilities of the society are transferred, or when the assets of the society are transferred and the realisations from the assets are applied in discharge of its liabilities, the Registrar shall make an order for cancellation of registration and dissolution of the society and on the Registrar making such order, the society shall stand dissolved from the date specified in the order.