Section 1 in THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021
1. Short title and commencement.—(1) This Act may be called the Kerala
Co- operative Societies ( Amendment) Act, 2021.(2)Clause (ii) of section 2 and clause (i) of section 9 shall be deemed to have comeinto force on the 15th day of January, 2020, clause (ii) of section 9 shall be deemed to havecome into force on the 11thday of April, 2020 and the remaining provisions shall be deemed tohave come into force on the 12thday of February, 2021.
