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[Cites 0, Cited by 2] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(c) in Andhra Pradesh Co-Operative Societies Act, 1964

(c)[ Two women members shall be nominated by the Registrar to the Committee of such class of societies and in such manner as may be prescribed from among the women members belonging to Self-Help Groups, Rythu Mithra Groups and Non-Governmental organizations. Such nominated women members, notwithstanding anything contained in this Act, may take part in proceedings of the meetings of the committee but shall not have the right to vote. [Added by Act No. 6 of 2005, w.e.f. 31-1-2005.]