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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2)(dd) in Karnataka Co-Operative Societies Act, 1959

(dd)[ the procedure and conditions for the issue, redemption, re-issue, transfer, replacement or conversion of debentures issued by a society to which Chapter XI is applicable; [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.]