Section 16(6) in Karnataka Co-Operative Societies Act, 1959
(6)If the society does not, within [sixty days] [Sub-sections (5) to (7) inserted by Act 19 of 1976 w.e.f. 20.1.1976.] from the said date, prefer an application to the Registrar objecting to such admission, such individual shall be deemed to have been admitted as a member.
