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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(f) in The Karnataka Souharda Sahakari Act, 1997

(f)to frame regulations regarding,-
(i)custody and investment of funds;
(ii)maintenance of accounts;
(iii)mobilisation, utilisation and investment of various funds;
(iv)appropriate management information systems including filing of statutory returns;
(v)such other matters as may be necessary for the effective performance of the Co-operative;