Section 28(1B) in Kerala Cooperative Societies Act, 1969
(1B)[ Notwithstanding anything contained in the bye-laws of any Federal Cooperative Society, the number of individuals in the society and the Committee thereof shall not exceed twenty five percent of the total number of members in the society or in the Committee, as the case may be] [Substituted by Kerala Act No. 1 of 2000.] [subject to the limit specified in sub-section (1A) of section 28.] [Inserted by Kerala Act No. 8 of 2013.]
