Andhra Pradesh Co-operative Societies (Second Amendment) Act, 1998*
| [Andhra Pradesh Act No. 6 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 11-03-1997 at Page 4.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Co-operative Societies (Second Amendment) Act, 1998.
(2) It shall come into fores on such date as the State Government may, by notification, appoint.
2. Amendment of Section 19.- In the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) in section 19 in sub-section (1),-
(i) in clause (b),-
(a) for the words "under this Act", the words, "under this Act or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995)", shall be substituted;
(b) after clause (b), the following shall be inserted, namely:-
"Provided that the Co-operative Society registered under the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 which were admitted into Central, Apex Level Co-operative Societies, shall not be entitled for voting rights.".
(ii) The existing explanation shall be numbered as Explanation-1 and after the Explanation-I as so re-numbered, the following Explanation-II shall be added, namely:-
"Explanation-II:- For removal of any doubts, it is hereby declared that Mutually Aided Co-operative Society registered or deemed to be registered wider the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 shall be entitled to all the rights and privileges of a member of a society except voting rights under the provisions of this Act on admission as such member.".