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[Cites 0, Cited by 6] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2) in Kerala Cooperative Societies Act, 1969

(2)Notwithstanding anything contained in sub-section (1) , a society or corporation or a statutory or non-statutory Board, Committee or other body of persons which is a member of another society may, subject to any rules made under this Act, appoint one of its members to vote on its behalf in the affairs of that other society.