Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(8) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(8)Every Director and employee of a Co-operative Society while exercising his powers and discharging his duties shall,-
(a)act honestly and in good faith and in the best interests of the Co-operative Society ; and
(b)exercise such due care, diligence and skill as a reasonably prudent person would exercise in similar circumstances.