Section 2(h) in Kerala Cashew Factories (Acquisition) Act, 1974
(h)"Workers' Co-operative society" or Society" means a co-operative society registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969) and formed with the object of managing a cashew factory which has been closed down or vested under this Act in the Government and of which at least ninety percent of the members are workmen within the meaning of the Industrial Disputes Act, 1947 (Central Act 14 of 1947) who have been immediately before the appointed day, in the employment of the cashew factory.
