Section 62(2) in The Karnataka Souharda Sahakari Act, 1997
(2)The Federal Co-operative Fund shall consist of,-(i)interest free initial loan of a sum of rupees ten lakhs made by the Government which is repayable within a period of ten years by the Federal Co-operative to Government; and(ii)contributions made by each member Co-operative [every cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] at such rates specified in the bye-laws of the Federal Co-operative.
