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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(6) in Kerala Cooperative Societies Act, 1969

(6)The term of office of the members of the general body and of the managing committee of the State Co-operative Union shall be [five years] [Substituted by Kerala Act No. 1 of 2000.] from the date on which they enter upon office.