Section 2(u1) in The Karnataka Souharda Sahakari Act, 1997
(u1)["Representative" means a person elected by a group of individual members of a primary cooperative or a secondary cooperative to represent them and participate on their behalf in the representative general body meeting of the cooperative in accordance with this Act, or the rules and the bye-laws made there under. [Inserted by Act, 4 of 2013, w.e.f 11.02.2013.]
