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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)has not used the services of the Co-operative for two consecutive [cooperative years] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] to the minimum level specified in the bye-laws; or