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[Cites 0, Cited by 0] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(2) in Kerala Cooperative Societies Act, 1969

(2)The Pension Fund established under the Self Financing Pension scheme framed under sub-section (1) shall vest in, and be administered by, such body or authority as may be specified in the said scheme.]