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[Cites 0, Cited by 0] [Section 83B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 83B(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)Any member, officer or employee of a society who issues any receipt shall be deemed to have issued the same in the name of the society and shall be responsible to account for the same.