Section 37(7) in Andhra Pradesh Co-Operative Societies Act, 1964
(7)Nothing in this section shall apply to establishments under a railway administration operating any railway as defined in clause (20) of Article 366 of the Constitution or to any industry to which the Payment of Wages Act, 1936 is applicable.Explanation: - For the purposes of this section, employer shall include an officer disbursing salary or wages of a member.
