Section 121 in Karnataka Co-Operative Societies Act, 1959
121. [ Power to exempt societies. [Omitted by Act 25 of 1998 w.e.f. 15.08.1998 and again inserted by Act 24 of 2001 w.e.f. 05.09.2001.]
- The State Government may, by general or special order published in the Official Gazette, exempt any co-operative society or any class of societies from any of the provisions of this Act, or may direct that such provisions shall apply to such society or class of societies with such modifications as may be specified in the order]
