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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(g) in Karnataka Co-Operative Societies Act, 1959

(g)[ in the case of the co-operative which intends to convert itself into a Co-operative Society under this Act, the application shall be accompanied by a resolution of the general meeting of such Co-operative approving such conversion] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.]