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[Cites 0, Cited by 0] [Section 73B(3)] [Section 73B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73B(3)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)The Board of Directors shall take action for fixation of inter-se-seniority by providing opportunity to all concerned to file objections, if any, within one month from publication of the inter-se-seniority and considering objections, if any, issue the final list within two months.