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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(taa) in Kerala Cooperative Societies Act, 1969

(taa)[ "Urban Co-operative Society" means a co-operative society the principal object of which is to undertake non-agricultural credit activities and to raise funds to be lent to its members with its area of operation confined to a municipality or a corporation : [Inserted by Kerala Act No. 7 of 2010.]