Legal Document View

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
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(e) in Andhra Pradesh Co-Operative Societies Act, 1964

(e)[ is carrying on business of such kind as the Registrar may by general or special order, declare to be a business which is in conflict with the objects or interests of the society ;] [Added by Andhra Pradesh Act No. 10 of 1970.] [or] [Added by Act No. 22 of 2001, dated 25.4.2001.]