Section 17(2) in Karnataka Co-Operative Societies Act, 1959
(2)If a member becomes subject to any of the disqualifications specified in [[***] [Substituted by Act 71 of 1976 w.e.f. 3.11.1976.] sub-section (1)], he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.
