Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12A(6)] [Section 12A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12A(6)(i) in Andhra Pradesh Co-Operative Societies Act, 1964

(i)The Registrar shall, before making the order under sub¬section (5), give an opportunity to the society by calling upon it by notice in writing in such manner as may be prescribed to state its objections or make its representations, if any, and consider the objections or representations, if any, so stated or made.