Section 111(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)Notwithstanding anything in the Indian Registration Act, 1908, it shall not be necessary for any officer of [Financing Bank/Primary Agridultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] or of the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity or to sign as provided in Section 58 of that Act.
