Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act] State of Kerala - Subsection Section 109(2)(xiii) in Kerala Cooperative Societies Act, 1969 (xiii)the remuneration payable to a new committee or administrator administrators appointed by the Registrar under section 32 or section 33;