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[Cites 0, Cited by 8] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(d)"Chief Promoter" means a person elected at the meeting of the promoters and authorised by the Registrar to collect initial share capital before registration and who shall take all such necessary steps for the registration of a Co-operative or union Co-operative;