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[Cites 0, Cited by 2] [Section 71(2)] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(2)(a) in Kerala Cooperative Societies Act, 1969

(a)where it is a condition of the registration of the society that the society shall consist of at least twenty-five members and the number of members has been reduced to less than twenty-five; or