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[Cites 0, Cited by 1] [Section 56(2)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2)(e) in Kerala Cooperative Societies Act, 1969

(e)[ balance of net profit may be utilised for any or all of the purposes specified in the bye-laws of the societies except for payment of bonus to employees.] [Substituted by Kerala Act No. 7 of 2010.]