Section 16(2) in Karnataka Co-Operative Societies Act, 1959
(2)[ No co-operative society shall, without sufficient cause, refuse admission to membership to any person duly qualified therefor under the provisions of this [Act, rules and bye-laws] [Sub-Sections (2) to (4) substituted by Act 40 of 1964 w.e.f.26.6.1965.].
