Section 33(1)(a) in Kerala Cooperative Societies Act, 1969

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State of Kerala - Subsection

Section 33(1)(a) in Kerala Cooperative Societies Act, 1969

(a)that a new committee cannot be constituted before the expiry of the term of office of the existing committee; or

(aa)[ there is stalemate in the constitution or functions of the committee.] [Inserted by Kerala Act No. 8 of 2013.]