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[Cites 0, Cited by 0] [Section 16(2B)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2B)(b) in Kerala Cooperative Societies Act, 1969

(b)before the Government, if the request referred to in sub-section (2A) is made to the Registrar and the Registrar or the Government, as the case may be, shall, within thirty days from the date of receipt of such representation, determine whether such membership should be given or not.]