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 60] [Entire Act] State of Karnataka - Subsection Section 60(5) in The Karnataka Souharda Sahakari Act, 1997 (5)Such minutes shall be communicated to all persons invited for the meeting within thirty days of the conclusion of the meeting.
