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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(g) in Kerala Cooperative Societies Act, 1969

(g)[ set off any amount due to Government out of the financial assistances given under this section, in which case the gross amount of assistance before set off shall be treated as the original amount of assistance: [Inserted by Kerala Act No. 7 of 2010.]