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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

State of Karnataka - Subsection

Section 53A(2) in Karnataka Co-Operative Societies Act, 1959

(2)A person nominated as a member of a committee of a Co-operative Society under sub-section (1) (hereinafter in this section referred to as nominated member) shall hold office as such member during the pleasure of the State Government.