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[Cites 0, Cited by 0] [Section 109(6)] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(6)(i) in Karnataka Co-Operative Societies Act, 1959

(i)not eligible to become a member under section 17 applies to a co-operative society for admission as a member, or becomes a member, or after ceasing to be a member [under sub-section (2) of that section acts as or exercises any rights or privileges of a member of any such co-operative society] [Substituted by Act 71 of 1976 w.e.f. 03.11.1976.];