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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)between the Co-operative or the Federal Co-operative and any other Co-operative or a credit agency, [*] [Omitted by Act 34 of 2014 w.e.f. 06.09.2014.] shall be referred to the Registrar for decision [*] [Omitted by Act 21 of 2004 w.e.f. 31.3.2004..]