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State of Kerala - Section

Section 101 in Kerala Cooperative Societies Act, 1969

101. Power to exempt societies.

- The Government may, if they are satisfied that it is necessary so to do in the public interest, by general or special order for reasons to be recorded, exempt any society or any class of societies from any of the provisions of this Act or direct that such provisions shall apply to such society or class of societies subject to such modifications as may be specified in the order.