Section 17(1) in Karnataka Co-Operative Societies Act, 1959
(1)No person shall be eligible for admission as a member of a co-operative society, if he,-(a)has applied to be adjudicated an insolvent or is an undischarged insolvent; or(b)has been sentenced for any offence, other than an offence of a political character or an offence not involving moral turpitude, such sentence not having been reversed or the offence pardoned and a period of five years has not elapsed from date of expiry of the sentence.(c)[ carries on [***] [Clauses (c) and (d) inserted by Act 71 of 1976 w.e.f. 03.11.1976.] business of the kind carried on by such co-operative society;[Explanation.-***] [Omited by Act 13 of 2004 w.e.f. 22.03.2004](d)is already a member of a co-operative society carrying on business of the same kind as itself;]
