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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(2)(ii) in The Karnataka Souharda Sahakari Act, 1997

(ii)contributions made by each member Co-operative [every cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] at such rates specified in the bye-laws of the Federal Co-operative.