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 53] [Entire Act] State of Karnataka - Subsection Section 53(c) in Karnataka Co-Operative Societies Act, 1959 (c)guarantee the repayment of share capital of a co-operative society and dividends thereon at such rates as may be specified by the State Government;
