Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 31] [Entire Act] State of Karnataka - Subsection Section 31(5) in Karnataka Co-Operative Societies Act, 1959 (5)The Special Officer shall, before the expiry of his term, arrange for constitution of a new committee for the co-operative society in accordance with its bye-laws.
