Section 53(5) in The Karnataka Souharda Sahakari Act, 1997
(5)The Federal Co-operative shall immediately after its registration adopt its bye-laws framed by the Registrar. Any amendments of the bye-laws shall be in accordance with the procedure specified in section 11 and such amendment of bye-laws shall come into force on the date it is [approved by the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.].
