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[Cites 0, Cited by 6] [Section 70(2)] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(2)(e) in Karnataka Co-Operative Societies Act, 1959

(e)a claim by a co-operative society for any deficiency caused in the assets of the co-operative society by a member, past member, deceased member or deceased officer, past agent or deceased agent or by any servant, past servant or deceased servant or by its committee, past or present whether such loss be admitted or not.]