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[Cites 0, Cited by 1] [Section 106(1)] [Section 106] [Entire Act]

State of Karnataka - Subsection

Section 106(1)(k) in Karnataka Co-Operative Societies Act, 1959

(k)any order made by the Liquidator of a co-operative society in exercise of the powers conferred on him by section 74, other than a determination under clause (f) of sub-section (2) of that section;