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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2)(n) in Karnataka Co-Operative Societies Act, 1959

(n)the qualifications [***] [Omitted by Act 39 of 1975 w.e.f. 23.09.1975.] for membership of committee of a co-operative society [the authority competent to decide questions of disqualification and appeals from such decisions;] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.]