Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(l) in The Karnataka Souharda Sahakari Act, 1997 (l)["Director" means an elected or co-opted member of the board;] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]
