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 5] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(ob) in Kerala Cooperative Societies Act, 1969 (ob)"primary credit society" means a society other than an apex or central society which has as its principal object the raising of funds to be lent to its members;
