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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)[twenty or more cooperatives] [Substituted by Act, 4 of 2013 w.e.f. 11.02.2013.] registered under this Act intend to form into a union Co-operative by passing a resolution in this behalf; they may be [to avoid unhealthy competition among different types of Co-operatives, Registrar may issue direction and circulars from time to time, subject to these circular and direction.] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.] registered as Co-operative under this Act.