Section 127A in Karnataka Co-Operative Societies Act, 1959
127A. [ [Office bearers, members and employees] [Inserted by Act 5 of 1984 w.e.f. 09.01.1984.] of co-operative societies to be public servants.
- [Every office bearer of a co-operative society, every member of a committee and every employee] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of a co-operative society including sale and recovery officers shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.]
