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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(2)The money which stand transferred under sub-section (1) to the Company shall be dealt with by the Company in such manner as may be prescribed.Chapter-VII Miscellaneous