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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(od) in Kerala Cooperative Societies Act, 1969

(od)[ "Primary Co-operative Society" means a society having jurisdiction over a revenue district as a whole or over any specified area within such revenue district and having individual or individuals and other Co-operative Societies as its members;] [Inserted by Kerala Act No. 9 of 2009.]