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Kerala HC: Provisions of KCS Act for Determining Continuance of Membership Are Mandatory - (12 Oct 2022)

TRUSTS AND SOCIETIES

Kerala High Court has held that when specific provisions have been provided under the Kerala Co-operative Societies (KCS) Act, 1969 for determining the continuance of a person as a member of Society, the same would be mandatory.

Tags : KERALA HIGH COURT   CO-OPERATIVE SOCIETY   MEMBERSHIP  

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