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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4)(e) in Andhra Pradesh Co-Operative Societies Act, 1964

(e)that the applicants are aware of the objects of the society as specified in Section 4 of the Act and contents of the proposed bye-laws, he may register the Society and its bye-laws within such time as may be prescribed.