Section 17(3) in Karnataka Co-Operative Societies Act, 1959
(3)[ If any question arises as to whether a member is deemed to have ceased or has ceased to be a member under sub-section (2) or (2A), the Registrar may either suo-motu or on a report made to him and after giving an opportunity to the person concerned of being heard, decide the question.] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.]
