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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(3)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)[ in the case of a Co-operative Bank, a certificate signed by the President or Chairperson, stating that the proposed amendments are in conformity with sub-section (3) of section 10;] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]