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[Cites 0, Cited by 0] [Section 29F] [Entire Act]

State of Karnataka - Subsection

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

(1)Every co-operative society shall have a President or Chairperson, Vice-President or Vice-Chairperson and such other office bearers elected in accordance with the provisions of this Act, rules or bye-laws.