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[Cites 0, Cited by 43] [Section 39A] [Entire Act]

State of Karnataka - Subsection

Section 39A(2) in Karnataka Co-Operative Societies Act, 1959

(2)Every general election of members of the committee shall be held within fifteen days before the date of expiry of the term of office of the committee. The date of such general election shall be fixed by the committee or in the absence of the committee by the Administrator or Special Officer.