Section 17(3) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(3)section 59 shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely :-"(2) Notwithstanding anything contained in sub-section (1), such cooperative societies or class of co-operative societies as the State Government may, by notification, specify shall have power to borrow from a credit agency subject to such conditions as may be prescribed."
