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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(1) in Karnataka Co-Operative Societies Act, 1959

(1)A central society which is provided with moneys by an apex society from the 'Principal State Partnership Fund' shall, with such moneys, establish a Fund to be called the 'Subsidiary State Partnership Fund'.