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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(1) in Andhra Pradesh Co-Operative Societies Act, 1964

(1)A society shall [x x x] [Omitted by Act No. 21 of 1985, w.e.f. 22-4-1985.] receive deposits and raise loans only to such extent and under such conditions as may be specified in the bye-laws.