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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(b) in Kerala Cooperative Societies Act, 1969

(b)the apex society or a central society from the Principal State Partnership Fund or the Subsidiary State Partnership Fund, as the case may be, the liability in respect of such shares shall, in the event of the society being wound up, be limited to the amount paid in respect of such shares.