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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)a register of members with details regarding voting rights for the current year updated within thirty days of [closure of the cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] and the memberwise use of various services;