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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(3) in The Karnataka Souharda Sahakari Act, 1997

(3)The Administrator shall, subject to the control of the Federal Co-operative, exercise and perform all the powers and functions of the Board or any office bearers of the Co-operative and take all such actions as may be required under this Act, rules and the bye-laws in the interest of the Co-operative.