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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(1)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)The exercise of any power by representative general body shall be subject to such restrictions and conditions as may be specified in the rules or the bye-laws.