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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(2) in The Karnataka Souharda Sahakari Act, 1997

(2)Copies of the resolutions of the board and general meetings, voters list, bye-laws, statement of annual accounts and such accounts relating to a member, shall be made available to any member during the business hours after payment of necessary fees as may be decided by the board.