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[Cites 0, Cited by 0] [Section 28B(2)] [Section 28B] [Entire Act]

State of Kerala - Subsection

Section 28B(2)(i) in Kerala Cooperative Societies Act, 1969

(i)the State Co-operative flection Commission shall in consultation with the Registrar have power to fix, alter or revise the maximum and minimum limit of election expenses to be spent by different classes of societies by special or general order;