Section 19(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Notwithstanding anything in sub-section (1),(i)any firm, company or any other body corporate constituted under any law for the time being in force, or a society registered under the relevant Societies Registration Act or a local authority or a public trust registered under any law for the time being in force relating to the registration of such trusts, which is immediately before the commencement of this Act, a member of a society deemed to be registered under this Act shall have, subject to the other provisions of this Act, the right to continue to be such member on and after such commencement ;(ii)the requirements specified in [clauses (c) and (cc) in sub-section (2) of Section 6] [Substituted by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.] for individual signing the application for registration of a society referred to therein, shall also apply to individuals seeking admission as members of such society after its registration ;(iii)any statutory body constituted for the purpose of development of a particular industry, may become a member of a co-operative marketing or processing society of growers or workers engaged in such industry;(iv)[ persons who are minors, may, subject to such restrictions or limitations as may be applicable to a minor under the provisions of any law for the time being in force, be admitted as members of such class of societies as may be prescribed ;] [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
