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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(2) in The Karnataka Souharda Sahakari Act, 1997

(2)The Registrar shall issue, in writing, a notice of not less than fifteen days to the Federal Co-operative regarding the date on which he proposes to commence the inquiry:Provided that for reasons to be recorded in writing he may issue a shorter notice.