Andhra Pradesh Co-Operative Societies (Amendment) Act, 2001
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Co-Operative Societies (Amendment) Act, 2001 2 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12A 3. Repeal Of Ordinance 13 Of 2000 Andhra Pradesh Co-Operative Societies (Amendment) Act, 2001 2 of 2001 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 Fifty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 2001. (2) It shall be deemed to have come into force with effect on and from the 27th September, 2000. 2. Amendment Of Section 12A :- In the Andhra Pradesh Co-operative Societies Act, 1964(Act 7 of 1964), in section 12A,- (i) in sub-section (1), in clauses (a) and (b), for the words "to transfer its assets and liabilities", the words "to transfer its assets or its assets and liabilities, in whole or part", shall be substituted; and (ii) Sub-section (3) shall be omitted. 3. Repeal Of Ordinance 13 Of 2000 :- The Andhra Pradesh Co-operative Societies (Amendment) ordinance, 2000 is hereby repealed.
Act Metadata
- Title: Andhra Pradesh Co-Operative Societies (Amendment) Act, 2001
- Type: S
- Subtype: Andhra Pradesh
- Act ID: 13200
- Digitised on: 13 Aug 2025