Section 41 in Karnataka Co-Operative Societies Act, 1959
41. Direct partnership of State Government in co-operative societies.
(1)The State Government may subscribe directly to the share capital of a co-operative society with limited liability.(2)Notwithstanding any agreement to the contrary, the State Government shall not be entitled to a dividend on the shares of any such co-operative society at a rate higher than that at which such dividend is payable to any other shareholder of the society.
