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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)if he conducts any business, such business being in conflict or competition [or if he is a member of another Co-operative having same objectives] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.] with the business of the Co-operative as specified in the bye-laws; and