Section 26A in The Karnataka Souharda Sahakari Act, 1997
26A. [ Co-operative election commission. [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]
- The cooperative election commission constituted under section 39AA of the Karnataka Cooperative Societies Act, 1959 shall also be the election commission for the purpose of conducting elections under this Act and shall be empowered to exercise the same powers and discharge same functions conferred under said Act in respect of cooperatives and federal cooperative under this Act.]
