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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(2) in Kerala Cooperative Societies Act, 1969

(2)the Government shall, in consultation with the [Register] [Substituted 'State Co-operative Union' by Kerala Act No. 8 of 2013.], fix or alter the number and designation of the officer and servants of the different classes of societies specified in sub-section (1).