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[Cites 0, Cited by 1] [Section 29C(8)] [Section 29C] [Entire Act]

State of Karnataka - Subsection

Section 29C(8)(d) in Karnataka Co-Operative Societies Act, 1959

(d)is not discharging his duties satisfactorily; the Registrar may either on a report made to him or otherwise, by order remove such member, and in cases falling under clauses (a), (b), (c) and (d) of this sub-section disqualify him from holding any office in the co-operative society for such period not exceeding five years, as may be specified in such order: