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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3)(l) in The Karnataka Souharda Sahakari Act, 1997

(l)removal of directors of the board [***] [Omitted by Act 4 of 2013 w.e.f. 11.02.2013.]