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[Cites 0, Cited by 1] [Section 39(2)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)any dispute arising in connection with the election of a President or Chairperson, Vice-President or Vice Chairperson or director of the Co-operative or the Federal Co-operative.