Section 2(r) in The Karnataka Souharda Sahakari Act, 1997
(r)"Member" means a person who has contributed towards the share capital of a Co-operative before its registration and includes a person admitted to membership after such registration in accordance with the Act, rules and the bye-laws [and includes a nominal [***] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.] member];(rr)[ "National Bank" - means the National Bank for Agriculture and Rural Development constituted under section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981);] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]
