Section 21A(1) in The Karnataka Souharda Sahakari Act, 1997
(1)A cooperative may, in its interest, admit,-(a)any person;(b)any firm, company, cooperative society or cooperative or anybody or corporation constituted by or under any law for the time being in force;as a nominal member for a period not exceeding three years for a specific purpose mentioned in the bye-laws.(c)[ or a recognized self-help group which do not have Government aid]Provided that such person or institution has any kind of business relationship with the cooperative or who or which is in need of the services of the cooperative or who or which is in a position to provide services required by the cooperative.[***] [Omitted by Act 34 of 2014 w.e.f. 06.09.2014.].
