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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)consideration and decision on the compliance report submitted by the board regarding the rectification of defects and remedying the irregularities pointed out in the audit report of the preceding cooperative year;