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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(d) in Kerala Cooperative Societies Act, 1969

(d)any body of persons, whether incorporated or not and whether or not established by or under any law, if such body is approved by the Government in this behalf by general or special order: