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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(13) in Kerala Cooperative Societies Act, 1969

(13)[ The Government may issue notification, either prospectively or retrospectively, by publishing the same in the Gazette, to carry out the purposes of this section.] [Inserted by Kerala Act No. 22 of 2013, dated 25.4.2013.]