Section 70A in Karnataka Co-Operative Societies Act, 1959
70A. [ Period of limitation. [Inserted by Act 39 of 1975 w.e.f. 01.06.1960.]
(1)No dispute under section 70 shall be entertained unless it is referred to the Registrar within six years from the date of the cause of action:Provided that a dispute relating to the election of a member, President, Vice-President, Managing Director, Honorary Secretary or other officer of the Committee shall be referred to the Registrar within thirty days from the date of declaration of the result of the election.(2)Notwithstanding anything contained in sub-section (1), the Registrar may entertain a dispute referred after the period specified in sub-section (1) if he is satisfied that the person making the reference had sufficient cause for not making the reference within that period.]
