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[Cites 0, Cited by 0] [Section 22D(5)] [Section 22D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22D(5)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)is in default to the Society or to any other Society for such period as is specified in the bye-laws of the Society concerned, or in any case for a period exceeding three months, or is a defaulter to the Society or to any other Society, or is a delegate of a society which is defunct or is in default for a period exceeding three months;