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[Cites 0, Cited by 3] [Section 29C(1)] [Section 29C] [Entire Act]

State of Karnataka - Subsection

Section 29C(1)(a) in Karnataka Co-Operative Societies Act, 1959

(a)[ he is in default to that society or any other co-operative society in respect of any dues from him as borrower;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]