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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kerala Cooperative Societies Act, 1969

(3)Where a person is refused admission as a member in a society, the decision refusing admission together with the reasons therefore shall be communicated by the society to that person within a period of fifteen days from the date of the decision.