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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Kerala - Subsection

Section 110(2)(i) in Kerala Cooperative Societies Act, 1969

(i)all appointments, rules and orders made, notifications and notices issued, and suits and other proceedings instituted ,under any of the Acts hereby repealed shall, so far as may be, be deemed to have been respectively made, issued and instituted under this Act;