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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Kerala - Subsection

Section 8A(1) in Kerala Cooperative Societies Act, 1969

(1)Every Primary Co-operative Society or Central Co-operative Society may, within such time and in such manner, as may be prescribed, apply for affiliation to the concerned apex society or Central society, as the case may be.