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[Cites 0, Cited by 0] [Section 53A(1)] [Section 53A] [Entire Act]

State of Karnataka - Subsection

Section 53A(1)(ii) in Karnataka Co-Operative Societies Act, 1959

(ii)five lakhs of rupees, the State Government shall have the right to nominate as its representatives one third of the total number of members of the committee of the Co-operative Society.