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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(a) in The Karnataka Souharda Sahakari Act, 1997

(a)[to inform the Cooperative Election Commission to conduct election to the office of] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] the President or Chairperson, Vice-President or Vice-Chairperson and other office bearers;