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[Cites 0, Cited by 0] [Section 29G(4)] [Section 29G] [Entire Act]

State of Karnataka - Subsection

Section 29G(4)(g) in Karnataka Co-Operative Societies Act, 1959

(g)be responsible for convening the meeting of the general body, the committee of management and the sub-committee in consultation with the President or Chairperson and recording and maintaining minutes of such meetings;