Section 23 in Karnataka Co-Operative Societies Act, 1959
23. Restrictions on transfers of shares or interest.
- [(1) ***] [Omitted by Act 25 of 1998 w.e.f. 15.08.1998.](2)No transfer by a member of his share or interest in a co-operative society shall be valid unless,-(a)the member has held such share or interest for not less than one year;(b)the transfer is made to a member of the society; and(c)the transfer is approved by the Committee of the society.
