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[Cites 0, Cited by 14] [Section 70(2)] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(2)(d) in Karnataka Co-Operative Societies Act, 1959

(d)[ any dispute between a co-operative society and its employees or past employees or heirs or legal representatives of a deceased employee, including a dispute regarding the terms of employment, working conditions and disciplinary action taken by a co-operative society [notwithstanding anything contrary contained in the Industrial Disputes Act, 1947 (Central Act 14 of 1947)] [Inserted by Act 2 of 2000 w.e.f. 20.06.2000.];