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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(4) in Andhra Pradesh Co-Operative Societies Act, 1964

(4)[ The name of every person admitted or deemed to have been admitted as a member of the society shall be entered in such records of the society as may be prescribed] [Added by Andhra Pradesh Act No. 14 of 1966.] [and the member so admitted shall be issued a photo identity card] [Added by Act No. 22 of 2001, dated 25.4.2001.].