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

State of Karnataka - Subsection

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

(m)[ remuneration payable to the members of the committee and the administrator or the Special Officer appointed in place of a committee removed by the Registrar;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]