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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(5) in The Karnataka Souharda Sahakari Act, 1997

(5)Any person aggrieved member may prefer an appeal against the order made under sub-section (4) to the Registrar within thirty days from the date of order.] [Inserted by Act 16 of 2005 w.e.f. 1.6.2005.]