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[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(3) in Karnataka Co-Operative Societies Act, 1959

(3)[ The persons nominated as a member of co-operative society under sub-section (1) shall hold office as such member during the pleasure of the State Government.] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001.]