Section 14(3) in Karnataka Co-Operative Societies Act, 1959
(3)The resolution of a co-operative society under sub-section (1) or sub-section (2) shall contain all particulars of the transfer, division or amalgamation, as the case may be, and no such resolution shall have any effect unless approved by the Registrar.[Provided that in the case of a co-operative bank, the Registrar shall not approve such resolution without the previous sanction in writing of the Reserve Bank.] [Inserted by Act 39 of 1975 w.e.f. 23.09.1975.]
