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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2)(g) in Karnataka Co-Operative Societies Act, 1959

(g)the appointment by a co-operative society of one of its members to represent and vote on its behalf at a meeting of another co-operative society of which it is a member;