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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(3)(f) in The Karnataka Souharda Sahakari Act, 1997

(f)[ where at any time, he determines that the co-operative or the co-operative bank is unable to pay or adequately provide for the discharge of its obligations, apply in the case of a Co-operative Bank to Reserve Bank, and in other cases to the Registrar for directions;] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]