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[Cites 0, Cited by 0] [Section 29C(1)] [Section 29C] [Entire Act]

State of Karnataka - Subsection

Section 29C(1)(o) in Karnataka Co-Operative Societies Act, 1959

(o)[ he, is in the Committee of a District Central Society or a Federal Society or an Apex Society as a representative of a Co-operative Society; and,- [Inserted by Act 24 of 2001 w.e.f. 05.09.2001.]
(i)he ceases to be a member of the primary or secondary society which he represents; or
(ii)the society which nominated him as a representative withdraws his nomination; or
(iii)the committee of the society of which he is a member has been removed under section 30, or a special officer is appointed under section 31;
(iv)the society of which he is the representative has been liquidated;]