Section 2(k1) in The Karnataka Souharda Sahakari Act, 1997
(k1)[ "delegate" means a member of a cooperative to represent that cooperative in other cooperatives] [Inserted by Act, 4 of 2013 w.e.f. 11.02.2013.](kk)[ "Deposit Insurance Corporation" means the Deposit Insurance and Credit Guarantee Corporation established under section 3 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961)] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]
