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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(11) in Andhra Pradesh Co-Operative Societies Rules, 1964

(11)Election of President. - Notwithstanding anything contained in the bye-laws of the society, the election of the President of all classes of Primary societies shall be by [all the members of the Managing Committee of the Society] [Substituted for 'all the members of the Society' by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] as provided under sub-section (5) of Section 31 of the Act.