Section 31(b) in Andhra Pradesh Co-Operative Societies Act, 1964
(b)It shall be the duty of the Registrar to hold elections to the [office of the members of the committee of a society which received State aid as specified in Section 43 of the Act before the expiry of their term.] [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
