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[Cites 0, Cited by 0] [Section 38A] [Entire Act]

State of Karnataka - Subsection

Section 38A(2) in The Karnataka Souharda Sahakari Act, 1997

(2)Before making an order under sub-section (1), it shall not be necessary for the Federal cooperative to give any co-operative or persons likely to be affected by such order, an opportunity to state its or their objection, if any.