Section 33(1)(iii) in Karnataka Co-Operative Societies Act, 1959

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State of Karnataka - Subsection

Section 33(1)(iii) in Karnataka Co-Operative Societies Act, 1959

(iii)no member shall alienate the whole or any part of the land or any interest of his in the land specified in the declaration made under clause (i) or varied under clause (ii) until the whole amount borrowed by the member together with interest thereon is paid in full:

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State of Karnataka - Subsection

Section 33(1)(iii) in Karnataka Co-Operative Societies Act, 1959