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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2)(b) in Karnataka Co-Operative Societies Act, 1959

(b)to determine from time to time the contribution to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or former [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], to the assets of the society;