Section 9B(1)(iii) in Andhra Pradesh Co-Operative Societies Act, 1964

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State of Andhra Pradesh - Subsection

Section 9B(1)(iii) in Andhra Pradesh Co-Operative Societies Act, 1964

(iii)where in the opinion of the Registrar, the society is conducting its affairs in contravention of the co-operative principles or in violation of the provisions of the Act, rules and bye-laws made thereunder or in a manner detrimental to the interest of its members or the promotion of the object for which it has been registered; or

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State of Andhra Pradesh - Subsection

Section 9B(1)(iii) in Andhra Pradesh Co-Operative Societies Act, 1964