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[Cites 0, Cited by 0] [Section 33(14)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(14)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)Whether loans and advances made by the co-operative on the basis of security have been properly secured and whether terms on which they have been made are not prejudicial to the interests of the co-operative or its members;