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[Cites 0, Cited by 8] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(5) in Kerala Cooperative Societies Act, 1969

(5)The inquiry under this section shall be completed within a period of six months [which period may at the discretion of the Registrar and for reasons to be recorded in writing, be extended from time to time, so however that the aggregate period shall not in anyway, exceed one year.] [Added by Kerala Act No. 8 of 2013.]