Section 2(o) in Kerala Cooperative Societies Act, 1969
(o)"prescribed" means prescribed by rules made under this Act;(oa)[ "prescribed period" means the period of limitation specified in Schedule III appended to this Act;] [Inserted by Kerala Act No. 8 of 2013.](oaa)[] [Renumbered (oa)' by Kerala Act No. 8 of 2013.] ["Primary Agricultural Credit Society" means a Service Co-operative Society, a Service Co-operative Bank, a Farmers Service Co-operative Bank and a Rural Bank, the principal object of which is to undertake agricultural credit activities and to provide loans and advances for agricultural purposes, the rate of interest on such loans and advances shall be the rate fixed by the Registrar and having its area of operation confined to a Village, Panchayath or a Municipality: [Substituted by Kerala Act No. 7 of 2010.]
