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[Cites 0, Cited by 1] [Section 110(2)] [Section 110] [Entire Act]

State of Kerala - Subsection

Section 110(2)(ii) in Kerala Cooperative Societies Act, 1969

(ii)any society existing in the State on the date of the commencement of this Act which has been registered or deemed to be registered under any of the aforesaid repealed Acts shall be deemed to be registered under this Act; and the bye-laws of such society shall, so far as they are not inconsistent with the provisions of this Act, continue in force until altered or rescinded.