Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 38] [Entire Act] State of Karnataka - Subsection Section 38(a) in Karnataka Co-Operative Societies Act, 1959 (a)any instrument relating to shares in a co-operative society notwithstanding that the assets of the society consist in whole or in part of immovable property;
