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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)[ have violated the order or direction of the Federal Cooperative or violated any order of quasi-judicial authority or court; [Inserted by Act 26 of 2016 w.e.f. 24.12.2016.]