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[Cites 0, Cited by 0] [Section 73B(5)] [Section 73B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73B(5)(iii) in Andhra Pradesh Co-Operative Societies Rules, 1964

(iii)The cases where the employees have not indicated their preference within the stipulated limit or in case it is not practicable to make allotments in the manner indicated in the clauses (i) and (ii) it shall be open to the Registrar to order allotment of the employees to any of the Co-operative Sugar Factories.