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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2)(c) in Kerala Cooperative Societies Act, 1969

(c)the application shall be signed by every one of the applicants who is an individual [as specified under clause (a) of sub-section (1) of section 16] [Inserted by Kerala Act No. 7 of 2010.] and by a person duly authorized on behalf of the Government or any society or other body of person which is an applicant.