Section 18A in Karnataka Co-Operative Societies Act, 1959
18A. [ Cessation of membership. [Section 18A inserted by Act 24 of 2001 w.e.f. 5.9.2001.]
- A person shall cease to be a member of a co-operative society,-(a)in the case of an individual, on his or her,-(i)death;(ii)resignation;(iii)removal or expulsion in accordance with bye-laws of the co-operative society; or(iv)transfer of whole of his or her share or interest in the co-operative society to another member;(b)in the case of a firm, company, co-operative society or corporate body,-(i)on dissolution of the firm or a corporate body;(ii)on winding up of a company or a co-operative society.]
