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:-
* Received the assent of the Governor on the 10-01-1998. For statement of object and reasons please see the Andhra Pradesh Gazette, Part-IV-A, Extraordinary dated 21-11-1997 at Page 3.
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.
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.
3. Repeal of Ordinance 15 of 1997.- The Andhra Pradesh Co-operative Societies (Amendment) Ordinance, 1997 is hereby repealed.