Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21B] [Entire Act] State of Karnataka - Subsection Section 21B(3) in The Karnataka Souharda Sahakari Act, 1997 (3)Save as provided in this section an associate member shall have all the rights and duties of a member as specified in the byelaws of a Co-operative.]
