Section 26B(1) in Karnataka Co-Operative Societies Act, 1959
(1)Any co-operative society or co-operative societies may enter into collaboration with any Government undertaking or any other undertaking approved by the State Government to carry out any one or more specified business provided in the bye-laws of such society or societies including industrial investment, financial aid or marketing and management expertise. [***] [Omitted by Act 13 of 2004 w.e.f. 22.03.2004.][Provided that no such partnership shall be entered into without prior permission of the Registrar in the case of an assisted society and of the Reserve Bank of India in the case of a Co-operative Bank] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.]
