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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(4)(b) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(b)Where the order is to liquidate and dissolve the Co-operative Society under the supervision of the Registrar, publish a notice in a newspaper published or distributed in the district in which the registered office of the Co-operative Society is situated.