Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(3) in Kerala Cooperative Societies Act, 1969 (3)A copy of the resolution expelling a member shall be communicated the member within a period of fifteen days from the date of passing of the resolution.
