Section 4(2) in The Karnataka Souharda Sahakari Act, 1997
(2)[] [Re-numbered by Act 21 of 2004 w.e.f. 31.3.2004.] Subject to the provisions of this Act where,-(a)not less than ten individuals belonging to different families intend to form a Co-operative; or(b)a Co-operative society intends to convert itself into a Co-operative under this Act by passing a resolution in this behalf; or(c)[twenty or more cooperatives] [Substituted by Act, 4 of 2013 w.e.f. 11.02.2013.] registered under this Act intend to form into a union Co-operative by passing a resolution in this behalf; they may be [to avoid unhealthy competition among different types of Co-operatives, Registrar may issue direction and circulars from time to time, subject to these circular and direction.] [Inserted by Act 34 of 2014 w.e.f. 06.09.2014.] registered as Co-operative under this Act.[Provided that no Co-operative shall be registered if it is likely to be economically unsound or the registration of which may have an adverse impact on the development of the Co-operative movement. Provided further that no Co-operative shall be registered under this Act as a Housing Co-operative and no Housing Co-operative Society shall be converted into a Housing Co-operative.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]
