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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(a) in Andhra Pradesh Co-Operative Societies Act, 1964

(a)Where such agreement has been executed by a member, the employer of such member shall, on receipt of a requisition from the society, make the deduction from the salary or wages payable to the member in accordance with the requisition, and pay, within such time as may be specified in the rules in respect of any society or class of societies, the amount so deducted, to the society.