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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(ii) in Karnataka Co-Operative Societies Act, 1959

(ii)a declaration made under clause (i) may be varied at any time by a member with the consent of the co-operative society in favour of which such charge is created;