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[Cites 0, Cited by 3] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(2) in Karnataka Co-Operative Societies Act, 1959

(2)An inquiry of the nature referred to in sub-section (1) shall be held on the application of,-
(a)a co-operative society to which the society concerned is affiliated;
(b)a majority of the members of the committee of the society; or
(c)not less than one-third of the total number of members of the society.