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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2)(b) in Karnataka Co-Operative Societies Act, 1959

(b)[ where the Life Insurance Corporation of India, the State Warehousing Corporation or such other institutions approved by the State Government or a market committee or a local authority or a firm, a company or any other body corporate constituted under any law for the time being in force is a member of a co-operative society, a person nominated by such institution, market committee or local authority or a firm, a company or any other body corporate constituted under any law for the time being in force, may vote on its behalf in the affairs of the society;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]