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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(10) in Kerala Cooperative Societies Act, 1969

(10)[ The Government may, on mutually agreed terms and on application of a society, depute a Government servant to the service of the society for the purpose of managing its affairs and the Government servant so deputed shall exercise such powers and perform such duties as may be prescribed.] [Inserted by Kerala Act No. 8 of 2013.]