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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(4) in The Karnataka Souharda Sahakari Act, 1997

(4)Co-operatives are autonomous, self-help organisations controlled by their members. If they enter into agreements with other organisations including Government or raise capital from external sources, they do so on terms that ensure democratic control by their members and maintain their Co-operative autonomy.