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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(2) in The Karnataka Souharda Sahakari Act, 1997

(2)The election to the board shall be conducted immediately before the expiry of the term of the outgoing board so as to ensure that the newly elected members of the board assume office immediately on the expiry of the term of office of the outgoing board.