Section 20B in The Karnataka Souharda Sahakari Act, 1997
20B. Right of members to vote.
- Members who are admitted as members atleast one year before the date of General meeting or election as the case may be, only will have the right to vote in general meeting or in an election of the members of the board of a Co-operative.Provided, this restriction shall not apply to member of a Co-operative participating in the first general meeting or first election of such Co-operative held immediately after its registration]
