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[Cites 0, Cited by 0] [Section 57A(4)] [Section 57A] [Entire Act]

State of Kerala - Subsection

Section 57A(4)(i) in Kerala Cooperative Societies Act, 1969

(i)for the purpose of safeguarding the interests of the societies against any loss or damage to their assets and properties, despite reasonable precautions to prevent such loss or damage;