Section 2(m) in Kerala Construction Workers' Welfare Fund Act, 1989
(m)"Society" means any Society registered or deemed to be registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969) or the Travancore-cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (12 of 1955) or the Societies Registration Act 1860 (Central Act XXI of 1860) ;
