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[Cites 0, Cited by 1] [Section 34A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34A(7) in Andhra Pradesh Co-Operative Societies Act, 1964

(7)As soon as the meeting convened under this section commences the Registrar shall read to the Committee the motion for the consideration of which the meeting has been convened and declare it to be open for debate.