Section 17(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)[Any two or more societies may, by a resolution passed] [Substituted by Act No. 22 of 2001, dated 25.4.2001.], [by a majority of not less than two-thirds of the members present and voting] [Substituted for 'by a majority of the total members' by Act No. 6 of 2005, w.e.f. 31.1.2005.] at a general meeting of each such society enter into a contract of a partnership for carrying out any specific business permissible under the bye-laws on such terms and conditions as may be agreed upon by such societies.[Provided that where such societies are members of a federal society or are in receipt of assistance from a financing bank or State aid as specified in Section 43 of the Act, they shall obtain the prior consent of the federal society or the financing bank or the Registrar, as the case may be.] [Added by Act No. 22 of 2001, dated 25.4.2001.]
