Section 16(7) in Karnataka Co-Operative Societies Act, 1959
(7)Where the application under [sub-section (6)] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] is preferred, the Registrar shall, after giving to the individual and the co-operative society concerned an opportunity of making representation, by order, reject the application if he finds that the individual is not disqualified under section 17 for being a member and thereupon the individual shall be deemed to have been admitted as member of the co-operative society concerned.]
