Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(5) in The Karnataka Money-Lenders Act, 1961 (5)“co-operative society” means a society registered or deemed to have been registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka1 Act 11 of 1959);
