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[Cites 0, Cited by 0] [Section 12A(13)] [Section 12A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12A(13)(e) in Andhra Pradesh Co-Operative Societies Act, 1964

(e)the expression "cannot undertake its operations in a viable manner" shall mean the level of operations of the society in any financial year during four financial years immediately preceding the financial year in which the issue is being considered, is such that the income generated therefrom is not adequate to meet even the operating and establishment costs, current liabilities and to service the loans and working capital borrowings availed by it.