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[Cites 0, Cited by 0] [Section 111(3)] [Section 111] [Entire Act]

State of Karnataka - Subsection

Section 111(3)(ii) in Karnataka Co-Operative Societies Act, 1959

(ii)if the [Director of Co-operative Audit] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] or the Registrar, as the case may be is satisfied that the person concerned has acted in good faith.]