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[Cites 0, Cited by 1] [Section 29F] [Entire Act]

State of Karnataka - Subsection

Section 29F(3) in Karnataka Co-Operative Societies Act, 1959

(3)In the event of vacancy in the office of President or Chairperson by resignation, death or removal or otherwise, the Vice-President or Vice-Chairperson shall perform the duties of the President or Chairperson as the case may be, until a member is duly elected as President or Chairperson.