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 18A] [Entire Act] State of Karnataka - Subsection Section 18A(b) in Karnataka Co-Operative Societies Act, 1959 (b)in the case of a firm, company, co-operative society or corporate body,-(i)on dissolution of the firm or a corporate body;(ii)on winding up of a company or a co-operative society.]
