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[Cites 0, Cited by 20] [Section 69(1)] [Section 69] [Entire Act]

State of Kerala - Subsection

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

(f)between the society and a person, other than a member of the society, who has been granted a loan by the society or with whom the society has or had business transactions or any person claiming through such a person; or