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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3) in Karnataka Co-Operative Societies Act, 1959

(3)On the issue of the order under sub-section (1),-
(a)the members of the committee of the co-operative society, if any, shall vacate and shall be deemed to have vacated their offices; and
(b)the Special Officer shall be deemed to have assumed charge of the affairs of the co-operative society.