Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(a) in Kerala Cooperative Societies Act, 1969

(a)an individual-
(i)who has attained the age of eighteen years: Provided that this sub-clause shall not apply in the case of a society formed exclusively for the benefit of the students of any school or college;
(ii)who is not of unsound mind;
(iii)who is a resident within, or is in occupation of land in the area of operation of the society;