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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)unless he needs the services of the Co-operative and accepts the responsibility of membership and is competent to contract under the Contract Act, 1872 (Central Act IX of 1872);