Section 49(2) in Andhra Pradesh Co-Operative Societies Rules, 1964
(2)The period of limitation for referring a dispute touching the constitution, management or the business of a society to the Registrar under sub-section (1) of Section 61 of the Act shall be regulated by the provisions of the Limitation Act, 1963 as if the dispute is a suit and the Registrar, a Civil Court:Provided that a dispute arising between the parties mentioned in clause (a) of sub-section (i) of Section 61, shall, where the dispute relates to any act or omission on the part of the Society or its committee, or any past committee, any past officer, past agent or past employee, or the nominee, heirs or legal representatives of any deceased officer, deceased agent or deceased employee of the society be referred to the Registrar within [six years] [Substituted by G.O.Ms. No. 2368, F & A (Leg.), dated 13-12-1968.] from the date on which the act or omission with reference to which the dispute arose, had occurred.[Proviso omitted by G.O.Ms.No. 147, (Co-Operative IV), dated 9-3-1988].
