Section 2(2)(d) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994

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State of Andhra Pradesh - Subsection

Section 2(2)(d) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994

(d)all persons who are members of the said Bank on the date of its abolition shall be deemed to be the matters of the Successor Bank and shall continue to hold office as such only so long as they would have held office as members of the said Bank had it not been abolished:

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State of Andhra Pradesh - Subsection

Section 2(2)(d) in Andhra Pradesh Single Window Co-Operative Credit Structure At State Level Act, 1994