Section 17 in The Karnataka Souharda Sahakari Act, 1997
17. [ Mobilisation of Funds. [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.]
- A Co-operative may subject to the jurisdiction and such conditions as specified in its bye-laws mobilise funds in the form of share capital, deposits, debentures, loans and other contributions from its members.Provided that a Co-operative shall not be eligible to receive any loan, subsidy, grant or financial aid in any form from the Government or any guarantee by the Government.Provided further that nothing contained in the first provision shall apply to a Co-operative Bank].
