Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(h1) in Karnataka Co-Operative Societies Act, 1959 (h1)[ "primary society" means a co-operative society whose membership is not open to another co-operative society;] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.]
