Section 45(3)(b) in The Karnataka Souharda Sahakari Act, 1997

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State of Karnataka - Subsection

Section 45(3)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)Where a dispute has been instituted in the name of the wrong person, or where all the defendants have not been included, the Registrar or any other person to whom a dispute is referred for decision under section 41 may, at any stage of the hearing of the dispute, if satisfied that the mistake was bona fide, order any other person to be substituted or added as a plaintiff or a defendant, upon such terms as he thinks just.

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State of Karnataka - Subsection

Section 45(3)(b) in The Karnataka Souharda Sahakari Act, 1997