Andhra Pradesh Co-operative Laws (Amendment) Act, 1991*
| [Andhra Pradesh ACT No. 1 of 1991] | [18th March, 1993] |
An Act further to amend the Andhra Pradesh Co-operative Societies Act, 1964 and the Andhra Pradesh Co-operative Societies (Amendment) Act, 1989.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first year of the Republic of India, as follows:-
* Received the assent of the Governor on the 18-03-1993. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated 13-10-1990 at page 3.
1. Short title.- This Act may be called the Andhra Pradesh Co-operative Laws (Amendment) Act, 1991.
2. Amendment of section 19.- In section 19 of the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964), in sub-section (1), the third and fourth provisos and the explanation thereunder shall be omitted.
3. Omission of section 3.- Section 3 of the Andhra Pradesh Co-operative Societies. (Amendment) Act, 1989 (Act 5 of 1989) shall be omitted.