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[Cites 0, Cited by 9] [Section 29C(8)] [Section 29C] [Entire Act]

State of Karnataka - Subsection

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

(b)has acted or has been acting fraudulently or with gross negligence or in contravention of the provisions of this Act, the rules or the bye-laws of the co-operative society or without the sanction of the committee of the co-operative society where such sanction is necessary or contrary to the resolution of the co-operative society or its committee or in any way prejudicial to the interest of the co-operative society; or