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State of Karnataka - Section

Section 57A in The Karnataka Souharda Sahakari Act, 1997

57A. [ Supersession or Suspension of the board. [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]

- The provisions of the section 38 shall mutatis-mutandis apply to the supersession or suspension of the board of the Federal cooperative. The Registrar shall be competent to take action against the federal cooperative.]