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[Cites 0, Cited by 11] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(c)"Chief Executive" means any employee appointed by the board of a Co-operative or Federal Co-operative by whatever designation called who discharges the functions of a Chief Executive under the bye-laws of such Co-operative or Federal Co-operative;