Section 21B(1) in The Karnataka Souharda Sahakari Act, 1997
(1)A Co-operative may admit,-(a)any individual; or(b)any firm, company, Co-operative society or any body or corporation constituted by or under any law for the time being inforce- as an associate member for a specific purpose as specified in its byelaws;[Provided that other than employees co-operatives number of associate members shall not exceed fifteen percent of the total members.]
