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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Societies Registration Act, 2001

(1)By a "Special Resolution" a society may alter the provisions of the memorandum with respect to,—
(a)change of objectives of the society;
(b)to amalgamate itself with any other society; or
(c)to divide itself into two or more societies.