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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(3) in Kerala Cooperative Societies Act, 1969

(3)[ Notwithstanding anything contained in section 18 of this Act, in the case of District Co-operative Banks the term 'member' shall include nominal and associate members, for the purpose of clause (a) of sub-section (2).] [Inserted by Kerala Act No. 7 of 2010.]