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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2)(ii) in Karnataka Co-Operative Societies Act, 1959

(ii)the co-operative society in whose favour a charge is created under sub-section (1) shall communicate the particulars of the charge, and when the loan is discharged, the cessation of the charge, to the Deputy Commissioner or the prescribed officer and he shall cause necessary entries to be made in the record of rights;