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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(3)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)prepare a statement of assets and liabilities of the Co-operative under liquidation and send a copy of such statement to the Federal Co-operative and to the Registrar [and in the case of a Co-operative Bank, also to Reserve Bank] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]