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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(2A) in Karnataka Co-Operative Societies Act, 1959

(2A)[ An inquiry under sub-section (1) shall be completed [within a period of twelve months which may however be extended [by the Registrar for the reasons to be recorded in writing] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.] for a further period of six months]]