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[Cites 0, Cited by 5] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(3) in Kerala Cooperative Societies Act, 1969

(3)A person nominated to the committee of an apex or a central society under subsection (1) shall not take part in the discussion of any no- confidence motion or vote on any such motion.][***] [Omitted '(4)' by Kerala Act No. 8 of 2013.]