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[Cites 0, Cited by 6] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(1C) in Kerala Cooperative Societies Act, 1969

(1C)[ Notwithstanding anything contained in the bye-laws of a Primary Credit Society or an Urban Co-operative Bank, one seat in the committee of each such society shall be reserved for the members having a deposit of ten thousand rupees and above.] [Inserted by Kerala Act No. 7 of 2010.]