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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)a true copy of the minutes of the meeting at which the bye-laws were adopted, duly signed by atleast a majority of individuals or promoters present or representatives present at such meeting where the bye-laws were adopted, or in the case of a Co-operative society, a true copy of the resolution and the minutes of the general meeting;