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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1)(d) in Kerala Cooperative Societies Act, 1969

(d)have guaranteed the repayment of principal and payment of interest on loans and advances to an apex or a central society, [the government or any other authority shall have the right to nominate not more than two persons to the committee of an Assisted Apex or Central Society.]