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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(d) in Karnataka Co-Operative Societies Act, 1959

(d)where the objects of the co-operative society include the creation of funds to be lent to its members and where all the applicants are individuals, the applicants shall reside in the same village or town [or in the proposed area of operation of the co-operative society] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] or belong to the same class or pursue the same occupation;