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[Cites 0, Cited by 3] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2A) in Kerala Cooperative Societies Act, 1969

(2A)[ Where an application for membership in a society is not disposed of within the time specified in sub-section (2) , the Registrar shall be bound, on the written request of the applicant, to determine whether such membership shall be given or not;