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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1)(v) in The Karnataka Souharda Sahakari Act, 1997

(v)[ fails to conduct the annual general meeting within the six months of the close of year but within the twenty fifth day of September every year; or] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]