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[Cites 0, Cited by 0] [Section 12(4B)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(4B)(a) in Kerala Cooperative Societies Act, 1969

(a)before the Registrar of Co-Operative Societies, if the application to register the amendment of the bye-laws is made to a person on whom the powers of the Registrar is conferred under sub-section (2) of section 3; or