Section 14 in The Karnataka Souharda Sahakari Act, 1997
14. Partnership of Co-operatives.
(1)Any two or more Co-operatives may, by resolutions passed by three-fourth majority of the members present and after voting at a general meeting of each of such Co-operatives, may enter into partnership to carryout any one or more specific business. A written notice of the date of the general meeting shall be given to each member before ten clear days of such meeting;[Provided that a co-operative Bank, shall not enter into such a partnership without obtaining prior permission of the Reserve Bank in writing.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.](2)Nothing in the Indian Partnership Act, 1932 (Central Act 9 of 1932) shall apply to such partnership.
