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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(a) in Andhra Pradesh Co-Operative Societies Act, 1964

(a)[ an individual who attained majority and is of sound mind and who belongs to a class of persons, if any, for whom the society is formed as per its bye-laws and who possesses such qualifications as may be specified in the bye-laws or as may be prescribed for the concerned class of societies in the interest of Co-operative movement.] [Substituted by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.]