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[Cites 0, Cited by 2] [Section 69(1)] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(1)(g) in Kerala Cooperative Societies Act, 1969

(g)between the society and a surety of a member, past member, deceased member or employee or a person, other than a member, who has been granted a loan by the society, whether such a surety is or is not a member of the society; or