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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

State of Karnataka - Subsection

Section 53A(5) in Karnataka Co-Operative Societies Act, 1959

(5)Notwithstanding anything contained in this Act, a person so nominated under this section shall not have right to vote in any meeting of a Co-operative Society convened for the purposes of election of office bearers under section 29F nor he shall have right to become an office bearer of the Society.]