Section 20(3) in Karnataka Co-Operative Societies Act, 1959
(3)[ An Agricultural Credit Society which is a member of the concerned District Central Co-operative Bank, but has been permitted by the Registrar to raise loan from another financing agency for the purpose of financing its members shall not have a right to vote at a meeting of such District Central Co-operative Bank.] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.]
