Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Kerala - Subsection Section 89(5) in Kerala Cooperative Societies Act, 1969 (5)The managing committee shall elect one of its members, other than the ex-officio member to be the chairman of the State Co-operative Union.
