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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Karnataka - Subsection

Section 106(4) in Karnataka Co-Operative Societies Act, 1959

(4)In disposing of an appeal under this section the appellate authority, may after giving the parties an opportunity of making their representations, pass such order thereon as it may deem fit] [Inserted by Act 24 of 2001 w.e.f. 05.09.2001.]