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

State of Karnataka - Subsection

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

(iii)conditions of eligibility, disqualifications for, and procedure for admission, withdrawal, removal or cessation of membership including that of the directors and office bearers;