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State of Karnataka - Section

Section 22 in The Karnataka Souharda Sahakari Act, 1997

22. [ Restriction on collection of deposits from non-members. [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.]

- No cooperative except those have obtained license from Reserve Bank of India to do banking business, can collect deposits either from any non-members or nominal members]