Section 76B(1) in Karnataka Co-Operative Societies Act, 1959
(1)There shall be a [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] for the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.]3, and as many [Agriculture and Rural Development Banks] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] as may be deemed necessary.
