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[Cites 0, Cited by 0] [Section 29G(1)] [Section 29G] [Entire Act]

State of Karnataka - Subsection

Section 29G(1)(ii) in Karnataka Co-Operative Societies Act, 1959

(ii)[in other cases] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001.], the Government or the Registrar may appoint Chief Executives where such Society makes a request for appointment of a Chief Executive for a term which shall not be less than five years; and remove such Chief Executive.