Section 2(l1) in The Karnataka Souharda Sahakari Act, 1997
(l1)[ "Director of cooperative audit" means the Director of cooperative audit as defined in clause (a-4) of section 2 of the Karnataka cooperative Societies Act, 1959 (Karnataka Act No. 11 of 1959)] [Inserted by Act, 4 of 2013 w.e.f. 11.02.2013.]
