Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62A] [Entire Act] State of Karnataka - Subsection Section 62A(4) in The Karnataka Souharda Sahakari Act, 1997 (4)Every cooperative shall pay the education fund contribution, within thirty days from the date of the annual general meeting to the Federal cooperative.
