Section 61 in Andhra Pradesh Co-Operative Societies Rules, 1964
61. Authentication of notice of process.
- Every notice of process issued under the Act or under these rules shall be in writing and shall be signed by such officer or by any person authorised by him in writing in that behalf and authenticated by the seal, if any, of the officer or person by whom it is issued.[62. Prohibition of the use of premises of a society. - No society shall use or allow to be used any premises or portion thereof, which is intended for its business, for any purpose other than such business or other activity relating thereto, without the specific permission of the Registrar:Provided that a private dealer if not permitted by the Registrar shall not do business of similar nature done by such society within its premises] [Substituted by G.O.Ms. No. 289, F & A (Co-Operative IV), dated 15-9-1980. ].
