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[Cites 0, Cited by 0] [Section 26B(2)] [Section 26B] [Entire Act]

State of Karnataka - Subsection

Section 26B(2)(d) in Karnataka Co-Operative Societies Act, 1959

(d)[ in the case a of Co-operative Bank, the scheme is not detrimental to the interest of depositors or Banking Policy] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.]