Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act] State of Karnataka - Subsection Section 20(1)(c) in The Karnataka Souharda Sahakari Act, 1997 (c)unless he fulfills such other conditions as may be specified in the bye-laws of the Co-operative: