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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(2) in Kerala Cooperative Societies Act, 1969

(2)No transfer by a member of his share or interest in a society shall be valid unless-
(a)the member has held such share or interest for not less than three years; and
(b)the transfer is approved by the committee of the society