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[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(7)(ii) in Andhra Pradesh Co-Operative Societies Act, 1964

(ii)[ Notwithstanding anything contained in this Act, in the special circumstances and for the reasons to be recorded, if in the opinion of the Government, it is not possible to hold the elections to the societies or class, of societies, the Government may by order extend the term of the person or the persons appointed to manage the affairs of the society or class of societies beyond three years but not exceeding] [Added by Andhra Pradesh Act 13 of 2003, w.e.f. 5-8-2003.], [six years] [Substituted for 'five years' by Act No. 33 of 2005, w.e.f. 26-7-2005.] in aggregate.