Section 9A in Andhra Pradesh Co-Operative Societies Act, 1964
9A. [ Restriction and creation of any charge. [Sections 9A, 9B and 9C inserted by Act No. 22 of 2001, dated 25.4.2001]
- Where the Government extends State aid as specified under section 43 of the Act, such society shall not dispose of or create any charge over its property without the prior approval of the Registrar and the consent of the federal society or financing bank concerned as the case may be.]
