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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(v) in Karnataka Co-Operative Societies Act, 1959

(v)[ other than the society referred to in sub-clause (iv), which is a defaulter;] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.]