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[Cites 0, Cited by 5] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Cooperative Societies Act, 1969

(1)A co-operative society shall be registered only with limited liability: Provided that this sub-section will not affect the rights and liabilities of societies with unlimited liability which are in existence at the time of commencement of this Act.