Section 32A in Andhra Pradesh Co-Operative Societies Act, 1964
32A.
[x x x] [Omitted by Act No. 22 of 2001, dated 25.4.2001.][32B. Devolution of the powers and functions of the President or Vice-President. - If the President ceases to hold office under sub-section (3) of Section 32 or if he has been continuously absent from the head-quarters for more than fifteen days, or is incapacitated for more than fifteen days, his powers and functions on such cessation or during such absence or incapacity shall devolve on the Vice-President.] [Section 32-A Renumbered as 32-B by Act 13 of 1990, which was earlier inserted by Act No. 21 of 1985, w.e.f. 22.4.1985.]
