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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Co-Operative Societies (Special Provisions) Rules, 2003

(b)"Committee" means the governing body of a society by whatever name called, to which the management of the affairs of the society is entrusted and includes Committee appointed under Section 31(1)(a), or the Committee of Persons-in-charge appointed under Section 32(7)(a), Special Officer or Committee appointed under Section 34 and the person or persons appointed under Section 12A(7) of the Act;