ANDHRA PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2001

Preamble - THE ANDHRA PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2001

THE ANDHRA PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2001

[Act No. 2 of 2001]

PREAMBLE

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:-

Section 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.

Section 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.

Section 3 - Repeal of Ordinance 13 of 2000

The Andhra Pradesh Co-operative Societies (Amendment) ordinance, 2000 is hereby repealed.