Section 2(y) in The Karnataka Souharda Sahakari Act, 1997
(y)[] [Renumbered by Act 21 of 2004 w.e.f. 31.3.2004.] "Union Co-operative" means a Co-operative of [twenty] [Substituted by Act, 4 of 2013 w.e.f. 11.02.2013.] or more Co-operatives registered under section 5.
