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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(f) in Andhra Pradesh Co-Operative Societies Act, 1964

(f)[ as such member fails to transact such minimum business or utilise minimum services or facilities in a year as may be specified in the bye-laws; or [Added by Act No. 22 of 2001, dated 25.4.2001.]