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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(1)(e) in Kerala Cooperative Societies Act, 1969

(e)one member belonging to the Scheduled Castes or Scheduled Tribes elected by the Scheduled Caste or Scheduled Tribe members of the committees of the affiliated societies referred to in clause (a), from among themselves.