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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(1) in Karnataka Co-Operative Societies Act, 1959

(1)All moneys received by an apex society in respect of shares of other co-operative societies purchased from the moneys in the 'Principal State Partnership Fund' on redemption of such shares or by way of dividends or otherwise, shall in the first instance be credited to that Fund.