Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21A] [Entire Act] State of Karnataka - Subsection Section 21A(3) in The Karnataka Souharda Sahakari Act, 1997 (3)A nominal member shall have such rights and privileges and be subject to such liabilities as may be specified in the byelaws of the co-operative]
