Section 4(ii) in Telangana State Co-Operative Bank (Formation) Act, 1963
(ii)the Co-operative Societies registered or deemed to have been registered under the Co-operative Societies Act of 1952, shall, for the purpose of membership of the Andhra Pradesh Co-operative Bank and in their transactions therewith, be deemed to have been registered under, and be governed by the provisions of the Co-operative Societies Act of 1932;
