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[Cites 0, Cited by 0] [Section 115D(12)] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(12)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)A member of a Managing Committee representing a society other than PACS on the Managing Committee of APCOB/DCCB shall be disqualified by the Registrar in the event of such society committing a default for a period exceeding 90 (ninety) days on intimation of such default by the Chief Executive of the bank concerned.