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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12A(1)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)in which liabilities by way of guarantee for borrowing including working capital borrowing exceeding fifty percent of the total borrowings are undertaken, by the Government or one or more Government Companies or one or more corporations owned or controlled by the Government, or a society in which majority of shares are held by one or more of the aforesaid persons or any combination thereof,-
(i)has become a sick co-operative society and there is no possibility to rehabilitate it; or
(ii)being in processing, manufacturing or other industrial sector, has its unit or units lying incomplete or idle or underutilised for want of funds or for any other reason, or ceased to undertake its operations, or cannot undertake its operations in a viable manner; or
(iii)being in marketing, trading, commercial or any other sector has ceased to undertake its operations, or cannot undertake its operations in, a viable manner;