Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 69] [Entire Act] State of Kerala - Subsection Section 69(4) in Kerala Cooperative Societies Act, 1969 (4)[ All monetary disputes mentioned in Schedule III to the Act shall be filed within the time limit specified in the said Schedule.] [Inserted by Kerala Act No. 8 of 2013.]
