Section 3(4) in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
(4)the co-operative society formed by the amalgamation of the three co-operative societies in pursuance of clause (1), clause (2) or clause (3) shall be registered as a co-operative society under the Travancore-Cochin Act and it shall be called the Kerala State Handloom Weavers' Co-operative Society, hereinafter referred to as the Apex society;
