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

State of Karnataka - Subsection

Section 38A(4) in The Karnataka Souharda Sahakari Act, 1997

(4)As soon as the elections are held and the number of directors to form the quorum are available, the Special Officer shall handover the management to the board and the office of the Special officer shall be deemed to have been vacated.]