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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)the name of the proposed Co-operative is not the same as that of a Co-operative already registered under this Act or is not the same as that used by a Co-operative society already registered under section 7 of the Karnataka Co-operative Societies Act, 1959,