Preamble
Andhra Pradesh Co-operative Societies (Amendment) Act, 1998*
| [Andhra Pradesh Act No. 5 of 1998] | [10th January, 1998] |
An Act Further to Amend the Andhra Pradesh Co-operative Societies Act, 1964.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 1998.
(2) It shall be deemed to have come into force on and from the 27th September, 1997.
Section 2. Amendment of section 12A
2. Amendment of section 12A.- In the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) in section 12A, in Sub-section (3), for the words "for a period of one year", the words "for a period of two years" shall be substituted.
Section 3. Repeal of Ordinance 15 of 1997
3. Repeal of Ordinance 15 of 1997.- The Andhra Pradesh Co-operative Societies (Amendment) Ordinance, 1997 is hereby repealed.