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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(5) in Andhra Pradesh Co-Operative Societies Rules, 1964

(5)[ Every society or group of societies together shall appoint a paid clerk to write the books, accounts and registers to ensure up-to-date maintenance of record] [Added by G.O.Ms. No. 291, F & A (Co-Operative IV), dated 8-7-1982. ].