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[Cites 0, Cited by 4] [Section 109] [Entire Act]

State of Kerala - Subsection

Section 109(1) in Kerala Cooperative Societies Act, 1969

(1)The Government may, for the whole or, any part of the State and for any class of societies, after previous publication by notification in the Gazette, make rules [either prospectively or retrospectively] [Inserted by Kerala Act No. 7 of 1988.] to carry out the purposes of this Act.