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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(3) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(3)Where the Tribunal receives an application in pursuance of this section it may, after giving a reasonable opportunity to the Co-operative Society to state its cases, order that the Co-operative Society be dissolved or liquidated and dissolved under the supervision of the Registrar.