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[Cites 0, Cited by 2] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(2A) in Karnataka Co-Operative Societies Act, 1959

(2A)[ A Co-operative Society shall, from out of the balance of its net profits, contribute two percent to the Co-operative Education Fund to be administered by the Karnataka State Co-operative Federation Limited, Bangalore.