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[Cites 0, Cited by 0] [Section 68A] [Entire Act]

State of Kerala - Subsection

Section 68A(3) in Kerala Cooperative Societies Act, 1969

(3)The Vigilance Officer shall be under the administrative control of the Registrar of Co-operative Societies:Provided that the powers of the Registrar of Co-operative Societies under this section shall not be conferred on any other person.[Chapter IX] [Substituted by Kerala Act No. 1 of 2000.] Settlement of Disputes