Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(3) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995 (3)Where the Board fails to convene the annual or requisitioned General Body Meeting within due time, it shall be competent for the Registrar to convene the requisitioned or annual General Body Meeting, as the case may be.
