Section 19 in Karnataka Co-Operative Societies Act, 1959
19. Member not to exercise rights till due payment made.
- [Save as otherwise provided in sub-section (8) of section 16, no member] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] of a co-operative society shall exercise the rights of a member unless he has made such payment to the society in respect of membership or has acquired such interest in the society, as may be specified in the bye-laws.
