Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 12] [Entire Act] State of Kerala - Subsection Section 12(1) in Kerala Cooperative Societies Act, 1969 (1)No amendment of any bye-law of a society shall be valid unless such amendment has been registered under this Act.
