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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2) in The Karnataka Souharda Sahakari Act, 1997

(2)On the issue of the order under sub-section (1),-
(a)the Directors of the board shall be deemed to have vacated their office; and
(b)the Administrator shall be deemed to have assumed charge of the affairs of the Co-operative.