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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3)(b) in Karnataka Rent Act, 1999

(b)to any building belonging to a Co-operative Society registered or deemed to be registered under the Karnataka Co¬operative Societies Act, 1959 (Karnataka Act 11 of 1959) or the Multistate Co-operative Societies Act, 1984 (Central Act 51 of 1984);