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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(2)(a) in Karnataka Co-Operative Societies Act, 1959

(a)Where such action is taken by the Board, the provisions of this Chapter and of any rules or regulations made in this behalf shall apply in respect thereto as if all references to the [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] and to its Committee in the said provisions were references to the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] and the Board, respectively.