Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Karnataka - Subsection Section 58(1) in The Karnataka Souharda Sahakari Act, 1997 (1)The Cooperative Election Commission shall be responsible for conducting elections to the board and the office of the office bearers of the Federal cooperative.
