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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Andhra Pradesh - Subsection

Section 55(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

(i)The Registrar of the district in which the cause of action arose, may on his own motion, take steps which he may deem suitable in the matter of such recovery in accordance with the provisions of the said rule, without any application having been made to him in that behalf under sub-rules (1) and (3) thereof.