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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1)(c) in Kerala Cooperative Societies Act, 1969

(c)[ ten per cent of the net profit to the Co-operative Member Relief Fund as may be prescribed.] [Inserted by Kerala Act No. 8 of 2013.]