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 0] [Section 53A] [Entire Act] State of Karnataka - Subsection Section 53A(3) in Karnataka Co-Operative Societies Act, 1959 (3)Subject to the provisions of sub-section (2), a nominated member shall hold office as such member for such period as the State Government may, by order specify.
