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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(3) in Kerala Cooperative Societies Act, 1969

(3)All moneys referred to in sub-section (1) or sub-section (2) shall, notwithstanding that the shares stand in the name of the apex society or in the central society, as the case may be, be paid to the Government.