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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(4) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(4)Where an appeal is filed in the High Court under sub-section (3), the persons who filed the application before the Tribunal or as the case may be the Registrar shall be the sole respondent thereto, and the applicant shall not make any other person a party to the proceedings.