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State of Kerala - Section

Section 70A in Kerala Chitties Act, 1975

70A. Power to exempt.

- The Government may, by notification in the Gazette and for reasons to be specified in such notification, exempt any company owned by the Government of Kerala or any co-operative society registered or deemed to be registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969), from all or any of the provisions of this Act.2