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[Cites 0, Cited by 0] [Section 21B(4)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(4)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)Every nomination shall be signed by one proposer and one seconder who shall be eligible members on the voters list. A member can either propose or second one candidate only.