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[Cites 0, Cited by 2] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(b) in Karnataka Co-Operative Societies Act, 1959

(b)a co-operative society is not functioning in accordance with the provisions of this Act, the rules or bye-laws or any order or direction issued by the State Government or the Registrar, [including the direction of issued under section 30B]