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[Cites 0, Cited by 3] [Section 28A] [Entire Act]

State of Karnataka - Subsection

Section 28A(6) in Karnataka Co-Operative Societies Act, 1959

(6)The [members] [Substituted by Act 13 of 2000 w.e.f. 26.02.2000.] of the committee shall elect from among themselves the office bearers of the co-operative society. The election of the office bearers shall be by secret ballot.]]