Section 71(3) in Kerala Cooperative Societies Act, 1969
(3)[ If a proposal for revitalisation of a society, in respect of which an order under sub-section (2) has been passed, is received by the Registrar within a period of one year from the date of such order, the Registrar may cancel the same and allow the society to continue to exist;Provided that this sub-section shall not apply in the case of a society which does not commence functioning within a period of six months form the date of registration.] [Substituted by Kerala Act No. 1 of 2000.]
