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

State of Kerala - Subsection

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

(a)payment of dividends to members on their paid-up share capital at such rate not exceeding [twenty five] [Substituted 'twenty' by Kerala Act No. 7 of 2010.] per cent as may be prescribed;