Section 129(4) in Karnataka Co-Operative Societies Act, 1959
(4)[ A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature. Subject to any modification made under section 130, every rule made under this Act shall have effect as if enacted in this Act.] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.]
