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[Cites 0, Cited by 2] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(4) in Karnataka Co-Operative Societies Act, 1959

(4)The Special Officer shall, subject to the control of the Registrar, exercise and perform all the powers and functions of the committee of the co-operative society or any office bearer of the co-operative society and take all such actions as may be required in the interest of the co-operative society.