Section 3(6) in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
(6)any handloom weavers' co-operative society registered or deemed to be registered under the Madras Act and having its area of operation in Malabar shall be entitled to become a member of the Apex society in accordance with and subject to the provisions of the Travancore-Cochin Act, the rules made thereunder and the bye-laws of the Apex society, as if such handloom weavers' co-operative society were a co-operative society registered under the Travancore-Cochin Act;
