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[Cites 0, Cited by 1] [Section 106(1)] [Section 106] [Entire Act]

State of Karnataka - Subsection

Section 106(1)(m) in Karnataka Co-Operative Societies Act, 1959

(m)an order for attachment of any property made by the Registrar under section 103 other than an order referred to in clause (e) of section 105.