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[Cites 0, Cited by 3] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in Andhra Pradesh Co-Operative Societies Act, 1964

(3)The special officer or the managing committee shall, subject to the general control of the Registrar and to such directions as he may from time to time, give, have power to exercise all or any of the functions of the committee or of any officer of the society.