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State of Kerala - Section

Section 42 in Kerala Cooperative Societies Act, 1969

42. Direct partnership of Government in societies.

(1)The Government may subscribe directly to the share capital of a society with limited liability.
(2)Notwithstanding any agreement to the contrary, the Government shall not be entitled to a dividend on the shares of any such society at a rate higher than that at which such dividend is payable to any other share-holder of the society.