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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2)(vii) in The Karnataka Souharda Sahakari Act, 1997

(vii)the powers and functions of the general body and the manner of election of representative general body, if any, and matters which must be dealt with by the general body and by the representative general body, if any;