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[Cites 0, Cited by 2] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(1) in Karnataka Co-Operative Societies Act, 1959

(1)The State Government may, for the whole or any part of the State and for any class of co-operative societies, after previous publication, by notification in the official Gazette, make rules to carry out the purpose of this Act.