Section 42(1)(b) in The Karnataka Souharda Sahakari Act, 1997

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

(b)[ removal of a member or disqualification and removal of a director or removal of the board] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]

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