Section 38(1)(iii) in The Karnataka Souharda Sahakari Act, 1997

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1)(iii) in The Karnataka Souharda Sahakari Act, 1997

(iii)is not functioning properly on account of the number of members of the board falling short of the required number to form quorum due to disqualification, resignation, death or removal of directors; or

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State of Karnataka - Subsection

Section 38(1)(iii) in The Karnataka Souharda Sahakari Act, 1997