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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12A(2)(i) in Andhra Pradesh Co-Operative Societies Act, 1964

(i)The Registrar shall, before forming the opinion and making the order under sub-section (1) give an opportunity to the society by calling upon it by notice in writing in such manner as may be prescribed to state its objections or make its representations, if any, and consider the objections or representations, if any, so stated or made.