Section 3 in THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021
3. Amendment of section 8A.—In section 8A of the principal Act, after sub-section (3) the
following sub-section shall be added, namely:—“(4) Notwithstanding anything contained in this Act or the rules made thereunder orthe bye-laws of a Regional Co-operative Milk Producers' Union, the Anand Pattern Milk Co-operative Societies having a regular elected Managing Committee and doing the business ofmilk procurement and sales within the area of operation of the Regional Co-operative MilkProducers' Union shall be admitted as members of the Regional Co-operative Milk Producers'Union.”.
