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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(vii) in Kerala Cooperative Societies Act, 1969

(vii)Any declaration made under clause (i) or any variation or cancellation thereof under clause (ii) or any release under the third proviso to clause (iii) , which has not been registered under clause (vi) shall be null and void.