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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(3)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)[ a treasury Challan or Demand Draft in favour of the Registrar for having remitted the fee as prescribed.] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.]