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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)the application is in conformity with the provisions of this Act and rules;
(aa)[ the proposed Co-operative complies with the requirements of sound business and has reasonable chances of success,] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]