Section 2 in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Madras Act" means the Madras Co-operative Societies Act, 1932, as in force in Malabar;(2)"Malabar" means the Malabar district referred to in sub-section(2) of section of the States Reorgamsation Act, 1956 (Central Act 37 of 1956);(3)"Travancore-Cochin Act" means the Travancore-Cochin Co-operative Societies Act, 1951;(4)"Kozhikode Society" means the Kerala Handloom Weavers' Co-operative Society, Limited, No.142, Kozhikode;(5)"Trichur Society" means the Cochin Central Co-operative Cottage Industries Marketing Society, Limited, No. 401, Trichur;(6)"Trivandrum Society" means the Travancore Sree moolam Handloom Weavers' Central Co-operative Society, Limited, No. 508, Trivandrum;(7)"Registrar" means the Registrar of Co-operative Societies appointed under section 3 of the Travancore-Cochin Act;(8)"State" means the State of Kerala.
