Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53A(2)] [Section 53A] [Entire Act] State of Karnataka - Subsection Section 53A(2)(xxv) in The Karnataka Souharda Sahakari Act, 1997 (xxv)any other matter which is required to be or may be provided in the bye-laws.]