Section 33(14)(d) in The Karnataka Souharda Sahakari Act, 1997

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State of Karnataka - Subsection

Section 33(14)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)Where it is stated in the books and papers of the co-operative that any shares have been allotted for cash, whether cash has actually been received in respect of such allotment, and if no cash has actually been so received, whether the position as stated in the account books and the balance sheet is correct, regular and not misleading; and

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State of Karnataka - Subsection

Section 33(14)(d) in The Karnataka Souharda Sahakari Act, 1997