Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(5) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995 (5)Such minutes shall be communicated to all persons invited for the meeting within thirty days of the conclusion of the meeting.
