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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(1)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar, the arbitrator or Liquidator, as the case may be,