Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Kerala - Section Section 5 in THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021 5. Insertion of new section 16B.—In the principal Act, after section 16 the following section shall be inserted, namely:—
