Section 20(2A) in The Karnataka Souharda Sahakari Act, 1997
(2A)[ No cooperative shall, without sufficient cause in writing, refuse admission to membership to any person under the provisions of this Act or the Rules and the bye-laws made there under The board of the cooperative shall send a written communication of its decision to such person within sixty days from the date of receipt of his application] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]
