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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31A(6) in Andhra Pradesh Co-Operative Societies Act, 1964

(6)provide services or facilities including sanction of loans and advances to the members on a specific recommendation of the chief executive officer on the basis of the date of admission of such members;