Section 10(2)(g) in The Karnataka Souharda Sahakari Act, 1997

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State of Karnataka - Subsection

Section 10(2)(g) in The Karnataka Souharda Sahakari Act, 1997

(g)dividend to the members.]

(xxii)fixation of quantum and procedure to make good the operational deficiency incurred by the Co-operative out of its reserve fund and operational reserve fund;

(xxiii)the manner of appointment of auditors or Chartered Accountants and their powers and functions;

(xxiv)the manner of disposal of funds when the Co-operative is under liquidation;

(xxv)the circumstances and manner of winding up of the Co-operative; and

(xxvi)any other matter which is required to be or may be provided in the bye-laws.

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State of Karnataka - Subsection

Section 10(2)(g) in The Karnataka Souharda Sahakari Act, 1997