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[Cites 0, Cited by 7] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(3) in Kerala Cooperative Societies Act, 1969

(3)No dispute arising in connection with the election of the Board of Management or an officer of the society shall be entertained by the Co-operative Arbitration Court unless it is referred to it within one months from the date of the election.