Section 22D(5)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

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State of Andhra Pradesh - Subsection

Section 22D(5)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)is interested directly or indirectly in any contract made with the Society or in any sale or purchase made by the society privately or in any auction or in any contract or transaction of the Society, other than investment and borrowing involving financial interest, if the contract or transaction subsisting or if the contract, transaction, sale or purchase has not been completed and

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State of Andhra Pradesh - Subsection

Section 22D(5)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964