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[Cites 0, Cited by 15] [Section 70(2)] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(2)(c) in Karnataka Co-Operative Societies Act, 1959

(c)any dispute arising in connection with the election of a President, Vice-president, Chairman, Vice-chairman, Secretary, Treasurer or Member of Committee of the society.