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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(f) in Karnataka Co-Operative Societies Act, 1959

(f)[ the application shall be accompanied by such fee as may be prescribed and different fees may be prescribed for different class or classes of co-operative societies.] [Inserted by Act 25 of 1998 w.e.f. 27.10.1998 by notification text of the notification is the end of the Act.]