Section 16(5) in Karnataka Co-Operative Societies Act, 1959
(5)[ Notwithstanding anything contained in the preceding sub-sections or section 18 or the rules and the bye-laws of such co-operative society or classes of co-operative societies as the State Government may, by notification, specify, an individual who makes an application for admission as a member of such co-operative society shall be deemed to have been admitted as an associate member of such co-operative society from the date of receipt of such application.
