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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(6) in Kerala Cooperative Societies Act, 1969

(6)A resolution passed by a society under this section shall not take effect until either-
(a)the assent thereto of all the members and creditors has been given or deemed to have been given; or
(b)all claims of members and creditors who exercise the option referred to in subsection (4) within the period specified therein, have been met in full.