Section 3(7) in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
(7)where a handloom weavers' co-operative society registered or deemed to be registered under the Madras Act becomes a member of the Apex society, whether consequent on the amalgamation or under clause (6), the rights and liabilities of that member society as such member and the rights and liabilities of the Apex society in its relation to such member society, shall be governed by the provisions of the Travancore- Cochin Act. the rules made thereunder and the bye-laws of the Apex society;and for the purposes afore5aid the Travancore-Cochin Act shall be deemed to extend to the whole State.
