Section 70A(1) in Karnataka Co-Operative Societies Act, 1959
(1)No dispute under section 70 shall be entertained unless it is referred to the Registrar within six years from the date of the cause of action:Provided that a dispute relating to the election of a member, President, Vice-President, Managing Director, Honorary Secretary or other officer of the Committee shall be referred to the Registrar within thirty days from the date of declaration of the result of the election.
