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[Cites 0, Cited by 3] [Section 21(2)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2)(a) in Karnataka Co-Operative Societies Act, 1959

(a)[ the committee of a co-operative society which is a member of another co-operative society may appoint one of the members of the committee to vote on its behalf in the affairs of that other society;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998 and again substituted by Act 13 of 2004 w.e.g. 22.03.2004.]