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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(10) in Kerala Cooperative Societies Act, 1969

(10)[ The Vigilance Officer appointed under section 68A shall have power of litigation and power to make complaints before a court of law in respect of offences mentioned in sub-sections (2), (3), (4), (5), (6) and (7) of this section subject to section 95.