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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Kerala - Subsection

Section 70A(5) in Kerala Cooperative Societies Act, 1969

(5)The officers and employees referred to in sub-section (4) shall continue to be Government servants for all purposes and their terms and conditions of service shall continue to be the same as applicable to them under the Government.