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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(1)(e) in The Karnataka Souharda Sahakari Act, 1997

(e)[ has been a defaulter in the repayment of any instalment of a loan taken by him or has been a surety for a borrower who has defaulted in repaying his loan continuously for three instalments.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]