Section 4(3)(e) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

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State of Andhra Pradesh - Subsection

Section 4(3)(e) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(e)in the case of a society registered under Section 7 of the Andhra Pradesh Co-operative Societies Act, 1964 and wishing to convert itself into a Co-operative Society under this Act, evidence to show that the Society is not in possession of any share capital from Government, and evidence also to show that the Society is not in receipt of any Government loans or guarantees at the time of applying for registration as a Co-operative Society under this

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State of Andhra Pradesh - Subsection

Section 4(3)(e) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995