Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2) in Karnataka Co-Operative Societies Act, 1959

(2)[ The persons so nominated shall not have the right to become office bearers of the primary co-operative societies and any other class or classes of co-operative societies as may be specified by the State Government from time to time]