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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2)(e) in The Karnataka Souharda Sahakari Act, 1997

(e)a claim by a Co-operative or Federal Co-operative for any deficiency caused in the assets of the Co-operative or Federal Co-operative by a member, past member, deceased member or deceased office bearer, past agent or deceased agent or by any servant, past servant or deceased servant or by its board, past or present whether such loss be admitted or not.