Section 11(6)(a) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

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State of Andhra Pradesh - Subsection

Section 11(6)(a) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(a)

(i)the members, federations, and creditors have consented or are deemed to have consented to the resolution under sub-section (4) or, as the case may be, sub-section (5); or

(ii)all claims of the members, federations and creditors who have exercised the option referred to under sub-section (5) within the period specified therein have been met in full or otherwise satisfied; and

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State of Andhra Pradesh - Subsection

Section 11(6)(a) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995