Section 90 in Kerala Cooperative Societies Act, 1969
90. Co-operative Societies to affiliate to State Co-operative Union.
(1)Every co-operative society in the State shall, within a period of six months from the commencement of this Act, or within a period of six months from the date of its registration, whichever period expires later, get itself affiliated to the State Co-operative Union.(2)The affiliation under sub-section (1) shall be in force for a period of one year from the date of affiliation and shall be renewed on the expiry of that period.(3)The fees payable by a co-operative society for affiliation to the State Co-operative Union or for the renewal of such affiliation shall be such as may be prescribed.(4)If any co-operative society fails to affiliate to the State Co-operative Union as required by sub-section (1) or to renew such affiliations as required by sub-section (2) , such society shall not be entitled to any of the privileges conferred on a co-operative society under chapter v of this Act.
