Section 38(4) in The Karnataka Souharda Sahakari Act, 1997
(4)The Federal Co-operative shall, before taking action under sub-section (1), consult the financing agency of the Co-operative to which it is indebted. It shall, in respect of a Co-operative Bank, also consult the [Reserve Bank or National Bank] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] as the case may be.
