[18
of 2024] [10th
December 2024] AN ACT FURTHER TO AMEND THE
ANDHRA PRADESH CO-OPERATIVE SOCIETIES ACT, 1964. Be it enacted by the
Legislature of the State of Andhra Pradesh in the Seventy-fifth Year of the
Republic of India as follows:- (1)
This Act may be called the Andhra Pradesh
Co-operative Societies (Amendment) Act, 2024. (2)
It shall come into force on such date as the
State Government may, by notification, in the Andhra Pradesh Gazette, appoint. In the Andhra Pradesh
Co-operative Societies Act, 1964 (herein after referred to as the Principal
Act), in section 2,- (i)
clause (1-i) shall be omitted. (ii)
ander clause (n), the following shall be
inserted, namely, - "(n-i)
RSK means Rythu Seva Kendram established by State Government as a one stop
solution for the benefit of farmers to avail service as per their needs."
. In the Principal Act, in
Section 21-A, sub-section (1 A) shall be omitted. In the Principal act, in
section 115-E, for the words "Rythu Bharosa Kendras (RBKs)" or
"RBKs" wherever they occur, the words Rythu Seva Kendrams(RSKs)"
or "RSKs" respectively shall be substituted.The Andhra Pradesh Co-Operative Societies (Amendment) Act, 2024
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