Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Karnataka - Subsection Section 56(b) in The Karnataka Souharda Sahakari Act, 1997 (b)to remove from office the President or Chairperson, or Vice- President or Vice Chairperson and other office bearers;
