Section 84 in Andhra Pradesh Co-Operative Societies Act, 1964
84. Definitions.
- In this Chapter-(a)'Board' means the Board of directors of [The Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] ; [and includes a financing bank or any person authorised by it] [Added by Andhra Pradesh Act No. 1 of 1987.].(b)[X X X] [Omitted by Act No. 14 of 1994, w.e.f. 30-4-1994.].(c)[Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 19 of 1976 and later by Andhra Pradesh Act No. 1 of 1987.] means a co-operative society registered as such or deemed to be registered under this Act, (Act XLIV of 1961). [x x x] [Omitted by Act No. I of 1987.].(d)'Trustee' means the Trustee referred to in Section 86.
