Section 14A(2)(a) in Kerala Cooperative Societies Act, 1969

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State of Kerala - Subsection

Section 14A(2)(a) in Kerala Cooperative Societies Act, 1969

(a)An institution shall be deemed to be a subsidiary institution where the co-operative society.

(i)controls the management or board of directors or members of governing body of such institutions; or

(ii)holds more than half in nominal value of equity shares of such institutions.