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[Cites 0, Cited by 0] [Section 33(18)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(18)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)the functioning of the general body, board and sub-committees of the Co-operative to be checked and any irregularities or violations observed reported duly fixing the responsibilities for such irregularities or violations.