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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(5) in Kerala Cooperative Societies Act, 1969

(5)No member of the society who has been expelled under sub-section (1) shall be eligible for re-admission as a member of that society, for a period of one year from the date of such expulsion.] [Added by Kerala Act No. 8 of 2013.]