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[Cites 0, Cited by 0] [Section 21AA] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21AA(3) in Andhra Pradesh Co-Operative Societies Act, 1964

(3)Where a society incurs loss in any Co-operative year as a result of misuse or misapplication of share capital, the President and the Secretary of such society shall cease to hold office as such.