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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(1)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)[any application for surcharge filed before the Registrar under section 37A or] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.] any dispute required under section 39 to be referred to the Registrar;