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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(3) in Kerala Cooperative Societies Act, 1969

(3)The management of the Kerala State Co-operative Union Ltd., shall, notwithstanding anything contrary in the bye-laws thereof, be vested in a committee consisting of all the members of the Board of Directors of the aforesaid societies including the Kerala State Co-operative Union Ltd.