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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2) in Karnataka Co-Operative Societies Act, 1959

(2)Before making an order under sub-section (1), it shall not be necessary for the Registrar to give any co-operative society or person likely to be affected by such order, an opportunity to state its or his objection, if any.