Section 13A in Kerala Cooperative Societies Act, 1969
13A. [ Subject matter of Bye-laws. [Inserted by Kerala Act No. 8 of 2013.]
- Every co-operative society shall make its bye-laws consistent with the provisions of this Act and rules and no provision in the bye-laws of a co-operative society shall be contrary to the provisions of the Act and the Rules.] [Inserted by Kerala Act No. 1 of 2000.]
