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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(4) in The Karnataka Souharda Sahakari Act, 1997

(4)[ Any question as to whether a member of the board is or has become subject to any disqualification specified in this section shall be decided by the Federal Co-operative after giving the person concerned a reasonable opportunity of being heard.