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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(2) in The Karnataka Souharda Sahakari Act, 1997

(2)Notwithstanding anything contained in sub-section (1), the Registrar may entertain a dispute referred after the period specified in sub-section (1) if he is satisfied that the person making the reference had sufficient cause for not making the reference within that period.