Section 2(i) in Kerala Cooperative Societies Act, 1969
(i)"dispute" means any matter touching the business, constitution, establishments or management of a society capable of being the subject of litigation and includes a claim in respect of any sum payable to or by a society whether such claim be admitted or not;(ia)[ "District Co-operative Bank" means a central society having jurisdiction over one revenue district and having as its members Primary Agricultural Credit Societies and Urban Co-operative Banks and the principal object of which is to raise funds to be lent to its members, including nominal or associate members;] [Substituted by Kerala Act No. 14 of 2017, dated 13.9.2017.](ib)"Federal Co-operative Society" means a society having more than one district as its and operation and having [the Government] [Inserted by Kerala Act No. 1 of 2000.] individuals and other co-operative societies as its members;]
