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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(4) in Karnataka Co-Operative Societies Act, 1959

(4)[ Notwithstanding anything contained in this section, no co-operative bank shall be wound up [or an order for winding up shall be cancelled] [Inserted by Act 39 of 1975 w.e.f. 23.09.1975.] except with the previous sanction in writing of the Reserve Bank.]