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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2)(x) in Andhra Pradesh Co-Operative Societies Act, 1964

(x)[ review of the loans and advances sanctioned to or the business done with the society by the members of the committee or their such near relatives as may be prescribed, and report to the Registrar about any default in the recovery of the amounts due to the society :] [Inserted by Andhra Pradesh Act No. 10 of 1970.]