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[Cites 0, Cited by 0] [Section 33(14)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(14)(e) in The Karnataka Souharda Sahakari Act, 1997

(e)Whether any special issue or subject matter referred to for inquiry by the Reserve Bank or National Bank has been duly enquired into and report thereof is submitted to the Reserve Bank or National Bank as the case may be.