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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(3) in Kerala Cooperative Societies Act, 1969

(3)Each of the Circle Co-operative Unions, Apex Societies, District Co-operative banks and Central Societies other than the District Co-operative banks shall elect a delegate in such manner as may be prescribed, and all such delegates, the employees' representatives, the representative of the women members, the representative of the members belonging to the Scheduled Castes Scheduled Tribes, the Ex-officio members and the Government nominees and the managing committee of the State Co-operative Union shall constitute the General Body of the State co-operative Union.